- (1.) HEARD the parties finally.
(2.) IT appears that as the representation of the petitioner made pursuant to the order dated 8.5.2006 passed in WP(C) No: 869 of 2006 (Annexure 1) was not disposed of, petitioner filed writ petition being WP(C) No. 1150 of 2007 which was disposed of on 26.6.2007. directing the respondents to dispose of the representation of the petitioner. Pursuant to the said order, the petitioner was heard and after examining her case, her representation has been rejected by order dated 23.7.2007 (Annexure 5) which is impugned in this writ petition. Mr. Swapan Maji, appearing for the petitioner, submitted that as per the Letter No. P/1677 -81 dated 10.7.1991, she submitted her thesis alongwith the requisite fees and, therefore, Ph.D. degree should have been awarded to her, but her representation has been wrongly rejected. He further submitted that the petitioner produced the certificates annexed with the writ petition before the authority concerned at the time of hearing of her representation, but the same were not considered.
(3.) MR . Anoop Kumar Mehta, appearing for the Ranchi University, supported the impugned order.;