MANJOOR ALAM UCCHTAR MADHYAMIK VIDHYALYA ANTI,GAYA Vs. BIHAR SCHOOL EXAMINATION BOARD AND ORS BUDDHA MARG, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the Bihar School Examination Board.

(2.) Mr. P.K. Shahi, learned Senior Counsel appearing on behalf of the petitioners would submit that this Court has occasion to decide the same issue in C.W.J.C. No. 5933 of 2019 and vide order dated 25.6.2018 the Court has allowed the writ application.

(3.) Mr. Satyabir Bharti, learned counsel appearing on behalf of the Bihar School Examination Board submits that certain legal aspect of the matter was not considered by this Court while deciding the C.W.J.C. No. 5922 of 2019.