KAPILDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application, prayer made by the petitioner is to issue a writ in the nature of mandamus commanding the respondents to handover the registration slips of the students and allow them to appear in Supplementary Secondary School Examination, 2002 to be held by the Bihar School Examination Board.

(2.) BEREFT of unnecessary subterfuge, facts giving rise to the present application are that the petitioner is the headmaster of S.S.High School, Andhi Bigha situated in the district of Aurangabad. The school in question is proprietory school and has been granted recognition by the State Government by notification dated 18.8.88 (Annexure -1). Petitioner obtained registration forms from the Bihar School Examination Board (hereinafter referred to as the Board) for registration of the regular 0 students of its school so that they can appear in Supplementary Secondary School Examination to be conducted by it in the year 2000. Petitioner submitted the duly filled forms for 340 regular students along with the requisite fee within the stipulated time in the Board 'soffice. It seems that it came to the notice of the authority that there is irregularity in filling of the forms for registration of the students and accordingly the District Magistrate, Aurangabad issued memo no. 2353 dated 7.10.2001 for inspection/verification of registration of regular as well as private students in the district of Aurangabad. In pursuance thereof, Block Development Officer, Goh and Block Education Extension Officer, Goh submitted its report. In the report it has been observed that the school had received forms for registration which have been found to be in order from the record of the school.

(3.) IT is the stand of the petitioner that in spite of the aforesaid order, registration slips of 340 students have not been issued and in absence thereof they are deprived from appearing in the secondary supplementary school examination, 2002.