LAWS(PAT)-2021-9-28

MANTU KUMAR SAH Vs. STATE OF BIHAR

Decided On September 14, 2021
Mantu Kumar Sah Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This matter has been taken up for hearing on-line because of COVID-19 pandemic restrictions.

(2.) An issue, which otherwise appeared to be plain, simple and uncomplicated has unfolded the way in which the private institutions in the State of Bihar are running and imparting education from Class 9 to 12 without any affiliation from any competent Examination Body.

(3.) The petitioners claimed before this Court that they had passed annual secondary examination held by the Bihar School Examination Board (hereinafter referred to as 'the Board') in the year 2009 as a regular student of J.P.T. High School, Dahibhatta, Gopalganj.