VIVEK KUMAR Vs. NATIONAL INSTITUTE OF TECHONOLOGY
LAWS(JHAR)-2003-12-18
HIGH COURT OF JHARKHAND
Decided on December 05,2003

VIVEK KUMAR Appellant
VERSUS
National Institute Of Techonology Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner for a direction on 1st and 2nd respondents to publish his result and issue marksheet of B.Sc. Engineering (2nd year).
(2.) THE petitioner is 2nd year Engineering student of Regional Engineering Institute of Techonology, Jamshedpur, now known as 'National Institute of Techonology, Jamshedpur' - -'NIT, Jamshedpur' for short. Being affiliated with Ranchi University, the examinations are conducted by the said University. According to the petitioner, he was admitted in the then R.I.T. Jamshedpur (now NIT, Jamshedpur) and allotted Roll No. 262/97. He appeared at the first year annual examination but could not clear some of the papers and, as such, he had to appear in 1999 Supplementary examination. He being not satisfied with the marks, applied for scrutiny, by depositing requisite fee on 14th February, 2000. However, no scrutiny was done and the matter remained pending, although the answer books were received in the University. By way of abandon precaution, he appeared at the next 1st, Year Supplementary Examination, held in March, 2002 but as per his information, the answer books of earlier examination were also received by the University. The petitioner had to move before this Court in W.P.(C) No. 2466 of 2002 for publication of the earlier result, after scrutiny of 1999 Supplementary Examination. When the case was taken up for hearing on 13th September, 2000, counsel for the Ranchi University informed the Court that the examination of 1st year B.Sc. Engineering had already been held in March, 2002 in which the petitioner had appeared and result thereof will be published. In view of such statement, this Court by order dated 13th September, 2002 directed the Ranchi University to publish the result of his 1st Year B.Sc. (Engineering) Examination, held in March, 2002, within two weeks.
(3.) FURTHER case of the petitioner is that even on the assurance of the University and the order passed by the Court, neither his result was published nor the marksheet was handed over to him. As such, he was constrained to move before this Court in Cont, (C) No. 1021 of 2002. Only thereafter, the Ranchi University handed over the marksheet to the petitioner on 8th May, 2003. He passed 1st Year with 2nd Division.;


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