MANZER OUASMI Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order, as contained in annexure 7, which was communicated to the school in question, whereby and whereunder the results of the students of the school in question have been cancelled.

(3.) MR . J.P. Shukla, learned counsel for the respondent Board, submitted that on the basis of the report submitted by the District Education Officer, Patna, the students of the school in question were not found to be genuine and eligible, and, therefore, in exercise of the power under Regulation 19 of Chapter V of the Bihar School Examination Regulation, the results so published were cancelled.