- (1.) HEARD the parties.
(2.) THE prayer of the petitioners in this writ application is for direction to the respondents, particularly respondent No. 2, Vice -Chancellor, Vinoba Bhawe University, Hazaribagh. to allow the petitioners to appear in BA and B. Corn. Part -1 examination, which was going to start from 20.6.2002. This Court by an interim order dated 18.6.2002 allowed the petitioners to appear provisionally in the said examination and the University was directed to accept the forms. Accordingly, it is stated that the petitioners had appeared in the said examination but the result has been kept pending.
(3.) THE grievance of the petitioner is that though they were regular students of the Coalfield College, Bhaga but due to some dispute between the two groups of the Governing Body of the College, their Registration Forms etc. were not submitted to the University and, therefore, for no fault on their part, they were deprived from appearing in the examination.;