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                    IN THE SUPREME COURT OF INDIA

                       CIVIL APPELLATE JURISDICTION

                     CIVIL APPEAL NO.3508 OF 2008                   (Arising out of SLP(C) No.23105/2005)

     ABDUR RAB AND ANR.                               ...PETITIONERS.

           VERSUS

     LALIT NARAIN MITHILA       UNIVERSITY & ORS.                                ...RESPONDENTS.

     WITH       CIVIL APPEAL NO.3509 OF 2008       (Arising out of SLP(C) No.26365/2005)

                                ORDER

           Leave granted. Heard both sides.

           The appellants in these appeals had attended the academic

session 1997-98 in the fourth respondent college Dr. Zakir Hussain

Teachers Training College in Laheriasarai.    They also appeared for     M.Ed.

Examination held in March, 1999. The           result was withheld and not

published on the ground that M.Ed. course was not approved by the second

respondent - Lalit Narain Mithila University. The counsel for the State stated

that the requisite approval was not granted.       The National Council for

Teacher Education (NCTE) has also stated that the recognition has not been

granted for this University. As the matter is pending for a long time, the

appropriate authority

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of the Lalit Narain Mithila University may take a decision regarding the

publication of the result, having regard to the various facts, within a period

of two months. University may also consult the NCTE and the decision may

be communicated to the appellants herein.

            The appeals are disposed of accordingly.

                                ...................CJI                                               (K.G. BALAKRISHNAN)

                                  .....................J                                             (R.V. RAVEENDRAN)

                                  .....................J                                             (MUKUNDAKAM SHARMA)

NEW DELHI; MAY 12, 2008.