THE CHAIRMAN BIHAR SCHOOL EXAMINATION BOARD , PATNA, BIHAR Vs. LALLA SHANKAR PRASAD SINHA, S/O LATE KAPILDEO KHARARURA P.S.

JUDGEMENT

(1.) Heard learned counsel for the appellant-State and learned counsel for the private contesting respondent, who was the writ petitioner.

(2.) State is aggrieved by the brief order dated 21.09.2012 passed by learned Single Judge of this Court in C.W.J.C. No. 9747 of 2012.

(3.) We have heard the parties at length and perused the records. The grievance of the writ petitioner, who is the sole private respondent herein, was that he had applied to the Bihar School Examination Board (in short the Board) for correction of his date of birth as recorded in matriculation certificate which has been refused. The learned Single Judge by his brief order, virtually without noticing the contention of the parties, allowed the writ petition and directed the Board to amend the matriculation certificate. Hence, this appeal by Bihar School Examination Board.