M.Y.EQBAL, J. - (1.) SINCE these two appeals have arisen out of the common judgment and common questions of law are involved, they have been heard together and are disposed of by this order.
(2.) TWO writ petitions being CWJC No. 2213 of 2000 and CWJC No. 1358 of 1999(R) were filed by the petitioners with a common prayer for publication of result of Primary Teachers Training Examination. The petitioners of CWJC No. 1358 of 1999(R) were regular students of S.P.G. Mission Primary Teachers Training College (Male), Ranchi. Their case was that they completed their study for the sessions 1991 -93 and having been found eligible, were allowed to appear in the Primary Teachers Training Examination held in August, 1994 by the Bihar School Examination Board, Patna (hereinafter referred to as the Board). The petitioners of CWJC No. 2213 of 2000 were also the regular students of S.P.G. Mission Primary Teachers Training College (Male), Ranchi who completed their studies for the sessions 1991 -93 and 1992 -94. They being eligible and suitable were also allowed to appear in the said examination held in August, 1994. Their grievance was that the respondents have not published their result, though the result of all other students was published. The Board, in its counter affidavit filed in CWJC No. 2213 of 2000, stated that the College in question was allotted Roll Code 1107 for appearance of the students in the Primary Teachers Training Examination for the sessions 1991 -93 and 1992 -94. According to the Board, the examination held in August, 1994 in which the students for the Sessions 1989 -91 to 1992 -94 appeared. According to the Board, the Government of Bihar vide Memo No. 102 dated 13th June, 1998 circulated a communique published in the newspaper by the Department of Primary, Secondary and Mass Education in which the college in question was shown as derecognized institution, the recognition having withdrawn.
(3.) THE learned Single Judge in the impugned judgment having noticed the fact that the College in question remained recognized till 15th April, 1993, held that there is not difficulty for the respondents -Board to publish result of those students, who completed their sessions prior to 15th April, 1993. However, the learned Single Judge took the view that the students who completed their sessions after 15th April, 1993 or those who have been admitted after 15th April, 1993, there is not justification to publish the result for the reason that they have been studying in a derecognized institution. The learned Single Judge, accordingly, directed the respondents to publish the result of the students who appeared in the aforesaid examination from the College in question having completed their studies for the sessions 1991 -93. So far the students who completed their studies for the sessions 1992 -94, no relief was granted. The writ petitions were, accordingly, disposed of.;