CHAIRMAN BSEB Vs. NEHA

JUDGEMENT

(1.) THE point involved in all the four letters patent appeals are same and as such they have been heard together and are being disposed of by this common order. The grievance of the appellants in all the four cases is that though they have appeared in the matriculation examination as private students through different schools, their results are not being published.

(2.) THE learned single judge has allowed the prayer made by the writ petitioners -respondents on the ground that once the Bihar School Examination Board (hereinafter referred to as the Board) has allowed them to appear in the matriculation examination and they appeared, now it cannot enquire about the genuineness of the students and accordingly directed the Board for issuance of results within the time mentioned in the order.

(3.) ADMITTED position is that the conduct of the examination is governed by the provision of the Bihar School Examination Board Act, 1952 and the regulations framed therein. Section 6 of Chapter II of the Act reads as follows: