PRABHAKAR PASWAN Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the respondent Board.

(2.) BY this application, the petitioner seeks direction upon the respondent Bihar School Examination Board (hereinafter to be referred to as "Board") to issue provisional marksheet of matriculation examination of the year 1991.

(3.) A counter affidavit has been filed on behalf of the respondent Board, wherein it is stated that at no point of time, marksheet was issued to the petitioner showing him as successful and the photo copy of the marksheets, as contained in annexure 2, is fake one. It is further stated in the counter affidavit that the petitioner somehow or the other managed to appear in the matriculation examination in collusion with the headmaster of the concerned school and on that account his result has been with held.