MUNNA SINGH Vs. STATE

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner, who was a regular student of Shyam Lal Jain High School, Darauli, Siwan, as it appears from the school leaving certificate date 17.5.1994, annexure -4, appeared in the matriculation examination conducted by the Bihar School Examination Board in the year 1992. pursuant to the admit card issued by the Bihar School Examination Board, annexure -2.The marks of the petitioner as also of the other students, who appeared in the matriculation examination from Shyam Lal Jain High School, Darauli, Siwan was communicated to the school, vide computerised resultsheet, annexure -3. It appears from the said computerised resultsheet that the petitioner has passed the matriculation examination in second division. It further appears from the said sheet, that the results of the petitioner and others has been withheld.

(3.) LEARNED counsel for the Board has filed a counter affidavit duly affirmed by the Law Officer of the Board on 2.9.2004. Perusal whereof indicates that on the request of the petitioner and the school, authorities to publish the result of the petitioner the Board had written to the headmaster of Shyam Lal Jain High School, Darauli, Siwan under letter no. 2977 dated 29.6.1993, Annexure -B to produce before it the documents to establish that the petitioner was registered with the Board for appearing in the 1992 matriculation examination. It is further stated that pursuant to the aforesaid request, the headmaster of the Board did not take any steps rather he continued to ignore the same and, as such, the authorities of the Board were helpless in the matter, as according to them, the result of the petitioner has been withheld for his failure to get registered for the 1992 matriculation examination, as per the records maintained by the Board. In this connection Board also relied on its letter no. 398 dated 11.8.1999, Annexure -B/1 appended with the counter affidavit.