PARMESHWAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appeal is barred by limitation.

(2.) After taking into consideration the averments made in the limitation petition, the delay in filing this appeal is condoned.

(3.) This appeal is directed against the order dated 13.12.2004 passed by the learned Single Judge in CWJC No. 624 of 2004 whereby the prayer made on behalf of the appellants for a direction to the Bihar School Examination Board (hereinafter referred to as the Board) to issue them provisional certificate with regard to passing of the Primary Teachers' Training Examination for the Sessions 1986-88, 1987-89, 1988-90 has been rejected by the learned Single Judge on the sole ground that the institution was not recognised one and as a matter of fact prayer made for recognition was rejected by specific order passed by the authority being order dated 29.9.1993, which has been annexed as Annexure-C to the counter affidavit to the writ application.