SANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has preferred present writ petition for a direction upon the respondent Bihar School Examination Board, Patna (hereinafter referred to as the Board ) for making necessary correction in the name of the school mentioned in the Matriculation Examination Certificate in the year 1992 and further for issuance of original Intermediate Certificate.

(3.) A counter affidavit has been filed on behalf of Board.