PRAMILA KUMARI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State; Accountant General and the Bihar School Examination Board, Patna.

(2.) The petitioner has moved the Court for the following reliefs:-

(3.) During the proceeding, the Bihar School Examination Board was made party and affidavit was permitted to be filed on its behalf. The same has been done.