JITENDRA KUMAR Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) By this Letters Patent Appeal, the challenge is against, the judgment of the learned Single Judge, recorded, on 18.8.2006, in C.W.J.C. No. 2766 of 2006, whereby, the writ petition came to be dismissed. Hence, this Letters Patent Appeal under Clause 10 of the Letters Patent.

(2.) The short question which emerges for consideration and adjudication is as to whether the refusal of the relief by the learned Single Judge in a writ petition under Article 226 of the Constitution of India filed by the appellants- original writ petitioners for issuance of a writ commanding the respondents to declare the results of the petitioners who had appeared in the examination for Teachers Training through Bhagwan Budha Primary Teachers Training College for the Sessions 1986-88 and 1987-89 in the year 1991 pursuant to an order passed by this Court, is justified or not.

(3.) The petitioners got admission for teachers training from Bhagwan Budha Prathmik Sikshak Prasikhan Mahavidyalaya, Hanuman Nagar, Kankar Bagh, Patna. Some of the original writ petitioners, namely, petitioners 2 to 8 had completed the teachers training for the academic Sessions 1986-88, whereas, the original writ petitioners 1 and 9 had completed the teachers training for the academic sessions 1987-89.