SHARWAN KUMAR Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Though the foundational facts of these two cases, filed under article 226 of the Constitution of India, are different, since both the cases relate to seeking direction from this court to allow the petitioners to appear in the same D.El.Ed. (Diploma in Elementary Education) course, they have been heard together with the consent of the parties and are being disposed of by the present judgment and order.

(2.) Counter affidavits have been filed on behalf of Bihar School Examination Board (hereinafter referred to as the Board) in both the cases which are there on record.

(3.) I have heard Mr. Sarva Deo Singh, learned counsel for the petitioners and Mr. Gyan Shankar, learned counsel representing the Board in both these cases.