VIJAY SHANKAR KISHORE JHA SON OF CHANDRA SHEKHAR J Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPART

JUDGEMENT

(1.) Challenging the judgment dated 15.02.2016 passed in CWJC No. 19695 of 2015 the writ petitioner has preferred this intracourt appeal under Clause 10 of the Letters Patent.

(2.) The Writ Petition was preferred for a direction to the respondent Bihar School Examination Board to issue a Teachers Training Certificate to the petitioner, who claimed that he had completed his training during the Session 1985-87 from Bhagwan Budha Teachers Training College, Bajrahia, Siwan and had passed in the said examination which was conducted on 24.01.1991.

(3.) The learned Writ Court did not allow the petitioner to raise the issue with regard to participation of the petitioner in the examination of Teachers Training for the Session 1985-87 for which examination was held in the year 1991 because such issues were found to be disputed. The learned Writ Court found that the petitioner kept quiet and it took more than two decades for the petitioner to raise a grievance in respect of issuance of his Teachers Training Certification and, at this belated stage, the learned Writ Court was not inclined to exercise its extra-ordinary writ jurisdiction granting discretionary relief to the petitioner.