SANJAY KUMAR Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Heard the learned Advocates.

(2.) With the consent of the learned Advocates, the petition is heard and decided today.

(3.) The Petitioner, a resident of Village-Sirsa, Police Station-Muffasil Motihari, District-East Champaran, is a social and political worker. The Petitioner has brought this petition under Article 226 of the Constitution in public interest. It is the complaint of the Petitioner that the Respondent No. 1-the Bihar School Examination Board (hereinafter referred to as 'the Board') and its Chairman, Respondent No. 2, have committed illegality in giving the Code number to the Respondent No. 5 Sri Anugrah Narain Singh College, East Champaran at Motihari (hereinafter referred to as 'the College') though it was derecognized as early as in the year 2004.