GOKHULESHWAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner is seeking issuance of a mandamus upon the respondents-authorities of the University to publish the result of Part-III L.L.B. for the academic sessions 1989-90 and 1990-91, which has not been published.

(2.) Learned counsel for the petitioner has relied upon Annexure-8, a letter issued by the Bar Council of India dated 8th April, 2003 as per which, on the representation of one Shri Awadhesh Kumar Singh, Secretary, Students Association, B.N.S. Law College, Daltonganj, (for short 'College') recommendation was made directing the Ranchi University. Ranchi, Jharkhand to publish the result of the students of the said College for the session 1989-90 and 1990-91 of L.L.B. Part-III. However, the same has not yet been done.

(3.) Learned counsel for the respondent-University, on the basis of the categorical statement made in counter affidavit submits that the B.N.S. Law College, Daltonganj, Jharkhand was established in the year 1981 by letter dated 12th April, 1983 and the State Government granted approval for affiliation of the College for the session 1981-82. There are no documents to show that by the said letter, College was granted approval for affiliation for the subsequent years, in the year 1998, after fifteen (15) years by letter No. 2119 dated 23.3.1998, issued by the State of Bihar, affiliation for the session 1984-85 to 1997-98 was granted. However, the State of Bihar by their letter No. 2135 dated 15.12.1998, realizing that the recognition of the College by the Bar Council of India is mandatory, informed the University that the approval as mentioned in letter dated 23rd December, 1998 for the sessions 1984-85 to 1997-98 be read as 1993-94 to 1997-98 (Annexure-B to the counter affidavit). It has further been submitted that by the letter of Bar Council of India dated 21st November, 1993/6th December, 1993, it would be evident that temporary affiliation for a period of 5 years was granted to the said law College in terms of the decision in a meeting held on 19.11.1993. Thus the College was recognized by the Bar Council of India for the first time in December, 1993 and there was no recognition for the earlier sessions i.e. 1989-90 and 1990-91. Neither there was any approval for affiliation by the State Government nor the College was recognized by the Bar Council of India.