ARKENDU SINHA Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) In an application under Arts. 226 and 227 of the Constitution 43 students of Mazdoor High School, Sahid-nagar Sindri have prayed that respondent No. 1 (Bihar School Examination Board) (hereinafter referred to as 'the Board') be directed to publish their results.

(2.) The relevant facts are these:--It is said that petitioners Nos. 1 to 43 filled up the forms issued by respondent No. 1 for appearing in Bihar Secondary School Examination (Annual). They also deposited the examination fee and other charges for the same. These forms and the examination fees were sent to the Board through the Headmaster of the school (respondent No. 2). After receipt of the forms, the Secretary of the Board accepted the forms, and issued admit cards allowing petitioners 1 to 43 to appear in the annual Bihar Secondary School Examination of 1976. In pursuance of the issue of the admit cards, these 43 petitioners appeared in the Bihar Secondary School Examination which was held in March, 1976.

(3.) The grievance of these petitioners is that though they appeared in the annual examination held by the Board but their results have been withheld by the Board.