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Judgment
There is no representation on behalf of the petitioners.
Learned counsel representing the State of Bihar and learned counsel
for the Magadh University are present.
This application has been filed seeking direction to the respondents to include the name of Soghra College of Education, Biharsharif, Nalanda (respondent No. 6) in the list prepared by the State Government. They also seek a direction, restraining the respondents from acting on the list already prepared by the State Government in which the name of the said institution is not there. The petitioners have described themselves as citizen of India, residing within the jurisdiction of this Court.
There is nothing mentioned in the writ application as to how they are concerned with the inclusion of the said college in the list prepared by the State Government. The governing body of the said college appears to have not approached this Court for the said relief.
In my view, the petitioners have no locus standi to maintain this application.
This application is, accordingly, dismissed.
