PARITOSH DEB Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the Central Board of Secondary Education (CBSE) i.e. respondent Nos. 1, 2 & 3.

(2.) In so far respondent No. 4 is concerned this Court while issuing notice on 07.11.2016 permitted the petitioner to serve the said respondent personally through the Registry of this Court and thereafter to file affidavit. An affidavit has been filed on behalf of the petitioner today wherein it is stated that a notice of the proceeding was served upon respondent No. 4 on 04.01.2017, the acknowledgement of which has been annexed to the affidavit. On due consideration, personal service of notice on respondent No. 4 is accepted.

(3.) Service is complete.