RAMJEE ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the cases similar questions of law and facts are involved. They have been heard together and are being disposed of by this judgment and order.

(2.) PETITIONERS are Incharge Head Master and Head Master of Nationalised school, namely, Nathuni Bhagat High School and Unsar High School respectively. They have filed writ petitions for quashing the order dated 21-1-2002 issued under the signature of District Education Officer, Muzaffarpur, Annexure-1, whereby registration of some of the students of the schools has been cancelled and also the order dated 19-1-2002 issued under the signature of Secretary of Bihar School Examination Board, hereinafter to be referred as the Board, intimating cancellation of registrntion of the students and forfeiture of fees deposited for their registration, Annexure-2.

(3.) IN the counter-affidavit filed on behalf of respondent Nos. 2 to 4 stands has been taken that registrations of only 192 students were found to be valid and registration of the rest of the students was not found valid and as such their registration has been cancelled on the basis submitted by report of respondent No. 5. Annexure-A.