SUDHANSHU KUMAR Vs. THE BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner's grievance is that in the check-list of the Intermediate Examination (Session 2015-17), as contained in Annexure-4, at the serial no. 806, in the place of the petitioner's name, the name of one Shreya Singh appears, father's name has wrongly been entered though the name of mother is correct and the photograph of the petitioner is correctly pasted there.

(3.) Learned counsel for the petitioner drew attention of this Court towards Annexure-7 to show that the aforesaid Shreya Singh has given a separate registration number. It is contended that though the School has also written to the Secretary Bihar School Examination Board vide Annexure-5 on 09.01.2017 itself but correction of the name has not been done and due to that the petitioner has not been given admit card in his name so that he could appear in the 12th Board Examination which is to commence from tomorrow.