SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners before this Court have been constrained to file the present petition as they have been treated as ineligible for participating in the counselling process which is to be initiated from 1st of April, 2022, on the premise that they had not cleared the qualifying examination up to the cut-off date 30/11/2009. The date fixed by the respondents as the last date for passing the qualifying qualification, namely, post graduate in the concerned faculty.

(3.) It is the case of the learned Senior Counsel that the examinations of post graduation were delayed by the directions of the Government of Bihar on account of Covid pandemic, additional three months course of studies were conducted during Covid period and, therefore, the result of the examination was delayed and declared only on 22/12/2021.