DEEPAK KUMAR Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Heard Mr. Uma Shankar Singh No. II for the petitioner, Mr. J. P. Shukla for respondent Nos. 1 and 2, and Mr. Chandra Bhushan Prasad for respondent No. 4 (State of Bihar).

(2.) According to the writ petition, the petitioner had submitted his application dated 9-12-98 through N. K. High School, Baharampur, Patna, as a private candidate to appear at the Matriculation Examination. The application was scrutinised by the Board and the admit card was issued whereby he was allotted Roll No. 1008, photocopy whereof is marked Annexure 1 to the writ petition. The examinations commenced on 9-2-99, but the petitioner's result along with other private candidates of this school has been withheld. On the basis of the enquiry, the Board issued the impugned order, vide letter No. 5415 dated 7-ll-20'01 (Annexure 3), addressed to the Headmaster of the school, cancelling the candidature of such private students including the petitioner. The writ petition has, therefore, been preferred for a direction to the Board to publish the petitioner's result.

(3.) Learned counsel for the Board has placed his counter affidavit and opposes the writ petition.