MD. WARIS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bankey Bihari Singh, learned Advocate for the petitioner and Mr. Manish Kumar, learned Advocate for the Bihar School Examination Board.

(2.) The petitioner has approached this Court for a direction to the Bihar School Examination Board, Patna (in short the Board) to allow correction in the certificate issued by it to the petitioner for Bihar Elementary Teachers (Trained) Eligibility Test, 2017 in which, because of a wrong entry in the application form, he has been placed in the reserved category BC-II instead of BC-I.

(3.) The averments made in the counter affidavit of the Board indicate that several opportunities were given to the candidates to make corrections in the on-line form, but the petitioner sat over the matter and awoke only much time had passed. The test was held in the year 2017 and the result was published on 06th of March, 2018.