RAM PRAVESH PRASAD @ RAM PRAVESH YADAV S/O SRI YADU NANDAN PRASAD, FATHER OF SHOBHA KUMARI Vs. BIHAR SCHOOL EXAMINATION BOARD, PATNA THROUGH SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar School Examination Board, Patna (hereinafter referred to as the 'Board').

(2.) The daughter of the petitioner Shobha Kumari is stated to have appeared in the Matriculation Examination-2007 conducted by the respondent Board. She was a student of R.C.P. Gupta High School, Hilsa which is stated to be a Government recognized School. She did not clear the examination. The candidate then filled up the form for the Matriculation examination afresh in the year-2008 to be conducted by the respondent Board as a student of the R.B. High School, Hilsa which is also a Government recognized School. The respondent Board then issued her an admit card. She appeared at the examination and cleared the same successfully in the 1st division. Her result has also been published. Her requests for supply of the mark-sheet and the Matriculation certificate not having been met by the Board she has filed the present writ application.

(3.) A counter affidavit has been filed on behalf of the respondent Board. The contention of the Board is that the registration granted to a candidate to appear at the Matriculation examination is co-terminus with the institution where the candidate has studied.