M.Y.EQBAL, J. - (1.) IN these two writ petitions since common facts and law are involved, they have been heard together and are disposed of by this common order.
(2.) THE petitioners, in these two writ petitions, have prayed for a direction upon the respondent -University for publication of their result of B.Sc. Engineering 2nd year examination, 2003 which was conducted by the Ranchi University in the month of July, 2004. In WPC No. 645/05 the case of the petitioners is that they are the diploma holders in engineering and were admitted directly in 2nd year of B.Sc. Engineering course in Cambridge Institute of Technology. They were the regular students of the said college. It is stated that the said Institute is an affiliated college of Ranchi University. The University registered the students who had to appear in the said examination including the petitioners. It is stated that the University issued registration slips mentioning the registration numbers of the examinees. The petitioners filled up their forms to appear in B.Sc. 2nd year examination which was to commence from 16th July, 2003. The petitioners were issued admit cards and they appeared in the said examination. The University, thereafter published the result in all the newspapers but the result of the petitioners has been withheld by the University.
(3.) IN WPC No. 659/05 petitioners ' case is that they are the Diploma holders in Engineering and are the employees of the Government of Jharkhand and Bihar. They were also admitted in 2nd year B.Sc. Engineering Course in the said Institute. It is stated that the petitioners attended all the classes regularly and, thereafter they were registered with the Ranchi University as per the procedures and they filled up forms for appearing in the said examination. The petitioners were issued admit cards and, thereafter, they appeared in the said examination. It is alleged that the University has illegally withheld the result of these petitioners.;