Trilok Kumar vs B.N. Mandal University, Madhepura

Ajay Kumar Tripathi, J. (Oral) - It is too late in the day now to go into the technicality of the dispute and the background under which such controversy was allowed to take place both by the institution and the total lack of control over the affairs in the matter of examination by the University. The Court has also expressed its anguish in this regard earlier. However, if all the petitioners have finally passed all the papers to clear the examination, there is no reason why the Court should not give a direction for declaration of their results. Let the University do so preferably within a period of four weeks from today.

However, before parting the Court makes it absolutely clear both to the Vice Chancellor as well as to the Registrar of the University that they have to exercise effective control over all the institutions affiliated to the University. The statutes and regulations have to be followed in letter and spirit rather than in breach because this position was also allowed to be created even by the University. Since the institutions is more a money making institution with least interest in imparting education and hardly any quality control, therefore, they will exploit loopholes or lack of control by the University.

All these writ applications are allowed in terms of the order passed above. A copy of this order will be communicated to the Vice Chancellor of the University.

Mr Rashid Izhar, counsel for Millia Institute of Technology informs the Court that he has already submitted a letter of the institution that he shall be representing in all the cases. However, for strange reason his name has not been notified on the website as counsel representing the institution.

The Joint Registrar (List & Computer) will look into the matter and resolve the same.

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