DEVANAND SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) A letter dated 07.05.2018 issued by the Vigilance Officer, Bihar School Examination Board (hereinafter referred to as 'the Board'), is being assailed in the present writ application whereby the earlier decision of the Board dated 25.08.2017 and press communique No.80/17 dated 27.08.2017, cancellation of the petitioner's result of matriculation examination has been justified as legal and in accordance with law.

(2.) This is to be noted that the Board's decision dated 25.08.2017 and press communique No.80/17 dated 27.08.2017, were quashed by this Court by an order dated 19.12.2017 passed in C.W.J.C. No. 13807 of 2017, mainly on the ground of violation of principles of natural justice since the impugned action of the Board was based on a report of the District Education Officer, copy of which was not supplied to the petitioner before the decision was taken.

(3.) It is in the light of the order passed by this Court dated 19.12.2017 that impugned decision of the Board has been communicated to the petitioner. Counter affidavit has been filed on behalf of the respondent Bihar School Examination Board and a reply thereof has been filed on behalf of the petitioner, which are there on record.