ADITYA PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajendra Narain, learned senior counsel along with Ms. Anju Kumari @ Anju Narain and Mr. Anant Kumar Sinha, learned counsel for the petitioners; Mr. S K Ranjan, learned Assistant Counsel to Government Pleader 17 for the State; Mr. Lalit Kishore, learned Advocate General along with Mr. Gyan Shankar, learned counsel for the Bihar School Examination Board (hereinafter referred to as the Board ); Mr. P K Shahi, learned senior counsel along with Mr. Vipin Kumar, learned counsel for a proposed intervenor; Mr. Shashank Chandra, learned counsel for another proposed intervenor and Mr. Surya Swetabh, learned counsel for one more proposed intervenor.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) In terms of earlier orders, counter affidavits and supplementary counter affidavits by the respondents and various rejoinders by the petitioners have been filed. Vide Order dated 26.11.2020, the Court had indicated that the basic issue which required a detailed response, by both the State and the Board was apropos no syllabus having been published prior to examination despite proposal for the same having been forwarded by the Board itself to the State Government, which approved the same.