- (1.) Learned senior counsel for the petitioner seeks to withdraw the present petition. SLP(Civil)10546/2020
(2.) The special leave petition is accordingly dismissed as withdrawn. SLP(Civil)No.8148/2020
(3.) We have heard learned counsel for the parties at some length as it is an issue of the career of the students. However, we find not only from the facts of the present case, but also what emerged in the connected matter i.e. SLP(Civil)No.10546/2020 that the Jharkhand State open exam process itself appears to be a complete fraud. We must also fault the University to some extent which did not carry out an appropriate verification as also the State Government which should have kept a watch for such fraudulent exam systems which operate out of one room! We would call upon the University and the State Government to take immediate corrective action and also bring the defaulters to book.;