BIHAR SCHOOL EXAMINATION BOARD Vs. KANHAIYA KUMAR SINGH

JUDGEMENT

(1.) THIS is an unfortunate appeal by the Bihar School Examination Board. This is apparent from the two paragraphs, one in the writ petition and the other in reply to it in the counter affidavit being placed side by side. That the petitioners have been informed that the clerk of the school went to the office of the Bihar School Examination Board on 6.8.2003 at about 2.15 P. M. and tried to deposit the same i.e. the registration forms along with all other relevant documents and the bank draft. But there he saw that the receipt counter was closed and a large number of persons were standing in queue for depositing the registration forms and about 3.30 P.M. the concerned clerk came and seeing the gathering of the persons intending to deposit their registration fees and forms said that it is not possible for him alone to receive all the forms and fees of all persons. That with regard to the statement made in paragraph nos. 9 to 18 of the writ petition under reply is concerned, it is baseless and concocted for getting wrongful benefit hence it is denied.

(2.) WITH no specific reply given to the aspect that it was the last date, a bank draft prepared on that particular day some how whatever be the reason it could not be deposited. This is not an answer which the High Court has to give in its appellate division.

(3.) DISMISSED .