RASHMI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ petitioners have prayed for issuance of direction upon the respondents to declare their result, which is said to have been cancelled by the Bihar School Examination Board (hereinafter to be referred to as "Board").

(3.) It is submitted by learned counsel for the petitioners that the petitioners had appeared in 2004 matriculation examination through T. K. Ghosh Academy, Patna and their fees, forms etc. were accepted by the respondent Board and admit cards were issued but result of the petitioners, however, was withheld and the petitioners came to know from the concerned school that though they have passed the matriculation examination, their results have been withheld.