- (1.) THIS writ petition has been prefenred by two petitioners namely. Astha and Vinita Singh, for a direction on respondents to issue certificates and provisional certificates, they having passed the Final B.Tech. Examination from Ranchi University, held in the year, 2000.
(2.) TO appreciate the case, it is necessary to state certain relevant facts, relating to petitioners and their admissions in B.Tech. course. Petitioner No. 1 Astha passed Class X examination in 1st Division with 80% marks in the year, 1994 and Class XII examination in 1st Division with 66% marks in the year 1996. Petitioner No. 2 Vinita Singh also passed Class X examination in 1st Division with 87% marks in the year. 1993 and Class XII examination in 1st Division with 70% marks in the year, 1995. There being good academic career, they appeared in 1996 Combined Entrance Engineering Examination and both were declared successful. After counseling for opting the Engineering Colleges, held on 12th August, 1996, both of them having opted for RIT, Jamshedpur, were admitted in the 1st year Engineering Course in 1996.
(3.) BOTH the petitioners appeared in the 1st Year B.Tech. Examination in the year, 1997. Petitioner No. 1 Astha secured 1st Class whereas petitioner No. 2 Vinita Singh secured 1st Class with distinction. 1997 (2) BLJ 488 Pramod Kumar Dukania and Ors. v. State of Bihar and Ors. The Court formed its opinion and view that each of the proven circumstances, as discussed in the said case, leads to an irresistible conclusion that deep -seated fraud and manipulation were done in the CEE Examination. 1996, which benefited the private respondents of the said case. The manipulation and fraud were done with the active connivance and co -operation of the co -convenor with full blessing and support of the Minister. Science and Technology. Thus, selection of 245 candidates, who were private respondents No. 5 to 249 and their admissions in different Engineering Colleges were held to have vitiated and they were cancelled. The case was sent back to the Central Bureau of Investigation, Patna (CBI) with a direction to investigate the matter and to submit a report within three months for appropriate direction regarding prosecution of the persons, found to have been indulged in such activities.;