UPENDRA PRASAD SINGH Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) In. this writ application the petitioner seeks a direction for publication of his result which has been with-held all these long years.

(2.) It is said that the petitioner appeared in training examination which was held on 29th January, 1973 (supplementary). The petitioner's fees and forms were accepted and he participated in the examination tor the Session 1970 72 It appears that under certain government direction the results were directed to be with-held and not to be published probably on the view that the institution was not recognised. The petitioner being aggrieved with that decision has moved this Court even though after long years. The petitioner Plains the delay by stating that several writ applications filed from time to time in this Court by similarly situated students appearing from the same institution have been allowed and the petitioner expected that authorities would apply the same principle in his case as well and automatically publish his result.

(3.) Mr Rafat Alain appearing on behalf of the Bihar School Examination Board contended that the case of the petitioner is covered by the Full Bench decision of this Court reported in 1987 PLJR 591. Mr. Rafat Alam also drew our attention to an unreported order of this Court to show that on the ground of delay a similar writ petition was dismissed. It is, however not denied by Mr. Rafat Alam that the results of some students similarly situated have been published. He, however, contended that results were published after the direction of this Court.