LAWS(PAT)-2006-12-25

BINDU KUMARI Vs. STATE OF BIHAR

Decided On December 12, 2006
BINDU KUMARI AND ORS. Appellant
V/S
STATE OF BIHAR AND ORS. Respondents

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh learned Senior counsel appearing for the petitioners and learned Additional Advocate General No. 3, for the State.

(2.) THE petitioners have approached this Court for various reliefs which, in fact, go to the extent of recognition of Arajkiya Khwaja Shahid Hussain Primary Teachers Training College. Nista. Katihar, which however, would be beyond the purview of the reliefs that they can seek since they were students of the college who had passed out from the same.

(3.) THE petitioner No. 2 was admitted in the aforesaid College in 985-87 session which was the very first session THE petitioner Nos. 1,3 and 4 had taken admission in the subsequent academic session 1986-88 After completing their respective training courses the petitioners approached the examining authority namely, the Bihar School Examination Board for permitting them to appear in the examination which was refused. THE petitioners thereafter moved this Court and after failure in the High Court ultimately, SLP(C) No. 12014 of 1987 was filed in which by order dated 25.11.1987 (Annexure-2) the Bihar School Examination Board was directed to consider permitting the students to appear in the examination for the sessions 1985-87 and for that purpose, necessary forms and fees etc., without charging late fee, he accepted from the students who fulfil the requisite qualification to appear in the examination. Subsequently in the same SLP an order was passed on 19.8. 988 (Annexure-3) in the same terms in respect of prayer made by the petitioners for the session 1986-88. Pursuant to the said orders the petitioners were permitted to appear in the examination and having successfully completed the same their results were published and marksheets were also issued to them.