ANANDI PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner's daughter, namely, Rajshri Prasad, had appeared in Class-Xth examination, held by the Bihar School Examination Board (in short 'the Board'), in 2016. She was student in Project Lakhan Devi Mathura Girls High School, Sirdala, Nawada (respondent No. 7). She was, however, made to appear in the said Class-Xth examination through Adarsh Higher Secondary School, Sirdala, Nawada. This arrangement was made for the reason that said Project Lakhan Devi Mathura Girls High School had conditional affiliation for certain period which period had expired.

(2.) The petitioner has a grievance that though the result of his daughter has been displayed on the website of the Board, marks-sheet and pass certificate have not been issued in her favour. Accordingly, a direction is being sought in the present writ application to the Board to issue the marks-sheet and the pass certificate in favour of the petitioner's daughter with respect to the said Class-Xth examination, 2016.

(3.) A counter affidavit has been filed on behalf of the Board. The fact that the petitioner's daughter had appeared in Class-Xth examination is not being disputed. It is not the case of the Board that there was any irregularity in allowing the petitioner's daughter to appear in the said examination through Adarsh Higher Secondary School, Sirdala, Nawada. The only plea which has been taken on behalf of the Board is that the examination fee, in respect of the students of said Project Lakhan Devi Mathura Girls High School, Sirdala, Nawada, were not deposited with the Board to the tune of Rs. 1,13,365/- It is the case of the Board in the counter affidavit that the Principal In- Charge of Project Lakhan Devi Mathura Girls High School, Sirdala, Nawada, had given an undertaking that all the balance amount of the examination fee shall be deposited with the Board within 20 days. In support of such contention, a copy of the letter, dated 10.03.2016, written by the In-Charge Principal, Project Lakhan Devi Mathura Girls High School, Sirdala, Nawada, addressed to the Secretary of the Board, has been brought on record by the Board in the counter affidavit.