KAMESHWAR SINGH Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) GRIEVANCE of the petitioner is that result of his son of matriculation examination has arbitrarily been cancelled which he knew from the cross list sent to the school in question.

(3.) A counter affidavit and also a supplementary counter affidavit have been filed on behalf of the respondent -Board stating therein that large number of students above age of 14 years have appeared in matriculation examination by reducing their date of birth and the board, faced with this situation, examined such cases and gave individual notice to such candidates and in case of the son of the petitioner, notice as contained in Annexure 4 was given to him and the son of the petitioner appeared before the board where his age was assessed to be as 20 years and not as fourteen and half years and thereafter his result was cancelled.