VIKASKUMAR Vs. CHAIRMAN BIHAR SCHOOL EXAMINATION BOARD PATNA

JUDGEMENT

(1.) In this application the petitioners inter alia prayed for issuance of a writ of certiorari quashing the revised results of the petitioners in their favour purported to be in terms of Annexures-12, 12/1 and 12/2 to the writ application.

(2.) Beraft of all unnecessary details, the fact of the matter is as follows ;

(3.) The petitioners appeared in the Secondary School Examination in the year 1991. The respondent No. 6 fixed the examination centres of Code No. 9101, 9103, 9110, 9120, 9121, 9149, 9150 and 9153 to different schools. However, by reason of various memos which are contained in Annexure-5 series, new examination centres were fixed. The examination commenced on 26-3-1991 in Gopal Singh Inrer College, Nayagaon, Saran Centre pursuant to the aforementioned Annexure-5 series. It was allegedly found by the Respondent No. 6 upon an inspection made by him on 30th March, 1991, that more than three students were sitting on a Bench and, thus, he directed Respondent No 7 to put up Samiana and arrange conduct of examination in a better manner Allegedly, upon a report made by Respondent No. 6. Mathematics Paper No. 1 examination whereof was hold on 1st March, 1991 and Biology examination whereof was held on 3-4-1991 were cancelled. Programme for re-examination of the said papers was issued on 27-4-1991 and the petitioners filled up the requisite forms therefor. The petitioners appeared in Mathematics Paper-I and Biology paper from V. M. High School, Siwan.