LAWS(PAT)-2000-8-89

SYED ALI MOHAMMAD Vs. BIHAR SCHOOL EXAMINATION BOARD

Decided On August 24, 2000
Syed Ali Mohammad Appellant
V/S
BIHAR SCHOOL EXAMINATION BOARD Respondents

JUDGEMENT

(1.) ALL these cases relate to Matriculation/Secondary School Examination, 2000 held by the Bihar Examination Board, Patna (Board for short).

(2.) THE petitioners appeared as private students from one or other school in the examination. Result was published in the middle of 2000, but subsequently, certain results were cancelled and in certain cases results were withheld.

(3.) ACCORDING to the petitioners, they passed the sent up test/preliminary test for appearance in the matriculation/secondary school examination 2000. On deposition of fees and forms as private candidates, they were provided with Admit Cards and appeared in the examination, results were also published, but subsequently cancelled, vide impugned orders dated 3rd August/4th August, 2000.