BIHAR SCHOOL EXAMINATION BOARD Vs. VIVEK RANJAN MISHRA

JUDGEMENT

(1.) Though served, the respondent has not entered appearance.

(2.) Interlocutory Application stands disposed of.

(3.) This Appeal under Clause 10 of the Letters Patent is preferred by the respondent Bihar School Examination Board (hereinafter referred to as "the Board") against the order dated 9th July, 2012 made by the learned Single Judge in CWJC No. 8060 of 2012.