MANOJ KUMAR SINHA Vs. OJASVI NANDAN

JUDGEMENT

(1.) IT is contended by the learned counsel appearing on behalf of the petitioners in both the writ applications that they are aggrieved by the same order, as all of them had appeared in 1999 Matriculation examination held by Bihar School Examination Board. The only difference is that they had appeared from two different schools otherwise the facts are exactly same as stated by the learned counsel for the petitioners and learned counsel representing the Bihar School Examination Board, as such, both the matters are being heard together and are being disposed of by this common order with the consent of the parties.

(2.) THE petitioners in both the writ applications have prayed for quashing the letter dated 7,11.2001 issued by the Assistant Secretary Bihar School Examination Board, as contained in Annexure -9 in C.W.J.C. No. 5857/02 and Annexure -1 in C.W.J.C. No. 6197/02 and further for directing the respondents to issue the original certificate of the Bihar School Examination Board, 1999 to the petitioners of both the writ applications.

(3.) IT has further been contended by the learned counsel for the petitioners that the petitioners had appeared in the examination, their result was duly published and they obtained their respective marks -sheets after which they applied and were admitted to different courses. Some of them have completed their Intermediate course and were doing their Graduate course. Some of them are said to have been waiting interview for appointment.