- (1.) Heard learned counsel for the parties.
(2.) These petitioners came before this Court in 2012 seeking permission to appear in the examination of B.Ed course for Sessions 2011 -2012, which was scheduled to be held from 3.10.2012 under the respondent - Kolhan University. These petitioners claimed to have been admitted in the said course in the Baharagora College, Baharagora after due scrutiny of their application forms and deposit of requisite fee. They also claimed to have attended classes with sincerity. Petitioners asserted that requisite fees for their appearance in the B.Ed final examination, 2012 for the same session was also received. Having waited for issuance of admit card, petitioners suddenly came to know 28.9.2012 that respondents have issued admit card in respect of 85 candidates including 3 ex -candidates, however denied issuance of admit card to 14 candidates which includes petitioners. This has led them to approach this Court, thereafter. Petitioner however did not get any interim relief to appear in the said examination by this Court.
(3.) Proceedings of the instant matter as reflected in the orders passed on one or the other date show that inquiry was held in the matter of admission of number of students in the said college, which also included petitioners.;