TANNU DAUGHTER Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Seeking exception to an order dated 6.4.2017 passed by the learned Writ Court in C.W.J.C. No.781 of 2017 rejecting the claim of the petitioner with regard to cancellation of the Intermediate examination undertaken by the petitioner in the year 2016 and challenging the order dated 26.10.2016 passed by the Secretary, Bihar School Examination Board (for short Board), Annexure C to the writ petition, this appeal has been filed under Clause 10 of the Letters Patent.

(2.) As the order in question in the writ petition was based on an earlier order passed on 28.10.2016 in C.W.J.C. No.14759 of 2016 (Ratna Jha v. State of Bihar through its Chairman, Bihar School Examination Board and Others) for making amendment at this stage in this appeal, the order passed on 28.10.2016 is also challenged.

(3.) Petitioner herein, claiming to be a brilliant student, got admitted in V.R. College, Kiratpur, Rajaram, Vaishali. She appeared in the Intermediate examination. She was declared pass and it is pointed out that after having qualified in the examination she has got further admission in KIIT University Bhubaneshwar, Orissa in Computer Science and Communication Engineering.