NIBHA KUMARI Vs. CENTRAL BOARD OF SECONDARY

JUDGEMENT

(1.) IN this Letters Patent Appeal under Clause 10 of the Letters Patent of the Patna High Court, the challenge is against the order dated 1.3.2007 passed in CWJC No. 2663 of 2007 of the learned. Single Judge.

(2.) WE have heard the submissions of the learned Counsels appearing for the parties. Relevant proposition of law in the backdrops of the factual premises of the present case have also been considered.

(3.) WE have, also, examined the impugned order on merits.