GOPAL KUMAR Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL these writ applications since have been filed for common cause, have been heard together and are being disposed of by this order.

(3.) IT is submitted by learned counsel for the petitioners that the petitioners had appeared in 2004 Matriculation Examination held by the Bihar School Examination Board (hereinafter referred to as the Board) and their results were published through internet where they were shown successful but some how or the other their results are not being communicated to their respective schools.