BHULAN SINGH Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) IN this writ petition, prayer is to direct the respondents authorities to send the verification report in regard to the genuineness of the Matriculation Certificate granted by the Board to his son, namely, Manoj Kumar Singh, to the Warrant Padadhikari, Wayu Sainik Chayan Kendra, Bhubneshwar in terms of letter no. 2038 dated 8.6.1999.

(2.) THE dispute involved in the present case is in regard to the date of birth of the son of the petitioner which, according to the petitioner, was corrected by the authority concerned of respondent Board as 3.2.1979 vide letter no. 2038 dated 8.6.1999.

(3.) LEARNED counsel for the petitioner has submitted that the respondent Board is not correct in the stand taken in the counter affidavit that the marksheet and the certificate produced by the petitioner are forged and that the date of birth as 3.2.1979 was wrongly mentioned therein. In support of this, learned counsel for the petitioner has submitted that it is not disputed by the Board that the petitioner 's son had appeared in the Annual Examination, 1994 with Roll Code 09234 and Roll No. 0377 and had secured first division. According to the learned counsel, these facts are also borne out from the marksheet and the certificate produced by him and a photo copy of which have also been annexed as Annexure 5 and 6 to the supplementary affidavit filed on behalf of the petitioner on 22nd February, 2000. It is submitted that both the marksheet as well as the certificate bear the same roll code and roll number and also about the result of the petitioner 's son that he passed in the first division in 1994 Annual Examination. As such, according to the learned counsel, there is no basis for the Board coming to the conclusion that the marksheet and the certificate are forged one.