MAHESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The relevant portion of the prayer of the petitioners in this writ application reads as follows:-

(3.) Let it be noted that at the outset, learned counsel for the State, Bihar School Examination Board and the Governing Body, have raised a preliminary objection with regard to the maintainability of the writ application and in this regard, they have placed reliance on the judgment of the Division Bench in the case of Santosh Kumar Vs. The State of Bihar & Ors., 2013 1 PLJR 269.