HINDI VIDYAPEETH Vs. RAM PRIT RAI

JUDGEMENT

(1.) RESPONDENT no.1 i.e. writ petitioner Ram Prit Rai, being aggrieved by order dated 19.11.1997 (Annexure -9 to the writ petition) cancelling the result of Annual Praveshika Examination 1997 conducted by the appellant - Hindi Vidyapeeth, Deoghar at Ajit Kumar Mehta Shikshan Sansthan, Umakant Nagar, Samastipur, filed writ application before this Court. A learned Single Judge of this Court by the impugned order set aside the said order and directed the appellant to publish the result of the writ petitioner and other examinees within four weeks from the date of production of the order.

(2.) AGGRIEVED by the same, appellant has preferred this appeal under Clause X Chapter 13. of the Letters Patent of the Court.

(3.) IT is further relevant here to state that the District Magistrate also by letter dated 4th of August, 1997 communicated to the appellant that when District Education Officer came to know about the holding of the examination at the Centre in question, he visited the Centre but the examination was over by then. He further wrote that on enquiry, it has come to his knowledge that answer -books were handed over to the examinees and they wrote their papers at home and the same were only collected at the examination Centre. In tune with what was suggested by the District Education Officer, the District Magistrate also recommended for cancellation of the examination.