R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONER prays for direction to respondents to permit him to a participate in the ensuing B. Ed. examination of the Session 2002 -03 (wrongly mentioned as 2003 -04) to be conducted by Vinoba Bhave University, Hazaribagh. Petitioners case is that he appeared for the said examination held in 1994 for the Session 1990 -91 from the Government Teachers Training College, Hazaribagh but failed in one paper and thereafter no such examination was held.
(3.) THE stand of the Vinoba Bhave University is that petitioner is not registered with the University. Vinoba Bhave University bifurcated from Ranchi University on 17.9.1992, but the said examination in which petitioner appeared was held by Ranchi University. No examination in the college in question was held, as by the order of the State Government (Bihar) all the State Training Institutions including at Hazaribagh were closed Recently affiliation of those institutions including the college in question was granted for one year for the Session 2002 -03 with certain conditions and for 100 seats only. Learned counsel for Vinoba Bhave University further submitted that after the said affiliation was granted it is holding examination for the first time for B.Ed, students of the college in question for the Session 2002 -03. Affiliation for Session 2004 -05 has also been granted by the State of Jharkhand. Advertisement inviting applications has been issued and the process for admission in that Session is going on. She further submitted that if petitioner so wishes he can get himself registered through the concerned college with the University and can take part in the examination for the said Session.;