THE BIHAR SCHOOL EXAMINATION BOARD THROUGH ITS SECRETARY, PATNA Vs. SUSHIL KUMAR MISHRA S/O SRI KAMESHWAR MISHRA R/O TEACHERS COLONY PURNEA, P.O. PURNEA, P.S. KHAJANCHI HAT, DISTRICT PURNEA

JUDGEMENT

(1.) Bihar School Examination Board, through its Secretary (hereinafter referred to as the 'Board'), has preferred the present application seeking review of the order, dated 11.04.2012, passed by a Division Bench of this Court in LPA No. 852 of 2010 ( Sushil Kumar Mishra Vs. Bihar School Examination Board and others) . By the aforesaid judgment and order, on an appeal preferred by respondent No.1 herein under Clause 10 of the Letters Patent of the High Court, the Division Bench, while setting aside an order passed by a learned single Judge, has directed the Board to treat the respondent No.1 to have scored 16 marks in place of 10 marks in the internal evaluation of Paper VII, issue a fresh mark-sheet and, declare the result of Teacher's Training Examination accordingly.

(2.) The Board had assailed the judgment and order of the Division Bench, under review, by filing special leave petition under Art. 136 of the Constitution of India, giving rise to Special Leave Petition (C) No.CC No. 21269 of 2012, which was dismissed as withdrawn in following terms:-

(3.) This is how the present application, seeking review of the order, dated 11.04.2012, has been filed.