SUDHA KUMARI Vs. CHAIRMAN, BIHAR SANSKRIT SHIKSHA BOARD

JUDGEMENT

(1.) The instant Letters Patent Appeal has been filed against the judgment dtd. 29/10/2015 passed by a learned Single Judge of this Court in C.W.J.C. No. 12764 of 2013, titled as Sudha Kumari Vs. The Chairman, Bihar Sanskrit Shiksha Board, Patna and Ors., whereby the said writ petition stood dismissed.

(2.) Having heard learned counsel for the parties, we are of the considered view that no case for interference is made out with the impugned judgment dtd. 29/10/2015 passed in C.W.J.C. No. 12764 of 2013, titled as Sudha Kumari Vs. The Chairman, Bihar Sanskrit Shiksha Board, Patna and Ors.

(3.) The writ-petitioner had approached the Court by filing a petition under Article 226 of the Constitution of India, seeking quashing of Annexure-4 dated 23rd of November, 2012, whereby petitioner's request for issuance of original certificate for having cleared the examination for the course of Madhyama stood rejected.