RUBI KUMARI Vs. BIHAR SCHOOL

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this writ application for a direction to the Bihar School Examination Board and the Headmaster, Barda High School, Gaya to issue final passing certificate of the Secondary School Certificate Examination conducted by the said Board. The petitioner states that she has appeared in the said examination in the year, 1998 and she was declared pass. She was issued marksheet and provisional passing certificate by the Board. She was not issued final passing certificate as issued by the Board. When this writ application was filed, the Board took initially a stand that the final passing certificates of the 1998 examination were duly sent. This was controverted on behalf of respondent No 4, the Headmaster of the said school who filed a counter affidavit and brought on record communications showing that in 2003, for the examination of 1998, the Headmaster had informed the Board that it had not received the final passing certificate. The said final passing certificates are said to have been despatched in June 2000 itself. Enquiries have been made in July 2003. Thereafter, the Board issued a notification dated 25.9.2004 being notification No. 30 of 2004 by which it cancelled the final certificates as being lost. Once this affidavit was filed, the Board has now filed a fresh counter affidavit stating that in fact the final passing certificates, which were despatched in the year 2000, were lost in transit and, as such, admitted that in 2004, they issued a notification cancelling those but nothing was done till this writ application was filed when now during pendency of the writ application, fresh final passing certificates in respect of the students of the year 1998 have been sent to the school in question and received therein.

(3.) WITH these observations, this writ application is disposed of.