BIHAR SCHOOL EXAMINATION BOARD Vs. NAGMA PRAVEEN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This LPA has been preferred on behalf of Bihar School Examination Board for setting aside the judgment and order dtd. 19/12/2019 passed in CWJC No.21368 of 2019 passed by learned Single Judge allowing the writ petition filed by writ petitioner (Nagma Praveen).

(3.) Briefly stated the facts of the case is that a press release dtd. 3/3/2017 bearing No.19/2017 was issued by the Bihar School Examination Board intimating that 150 students have filed online forms from two schools having two different registration numbers and the Board has cancelled the candidature of all those 150 students, the details of whom were uploaded on the website of Board including that of petitioner.