UJJWAL KUMAR MISHRA Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the Bihar School Examination Board (hereinafter referred to as 'the Board').

(2.) The petitioner-institution is aggrieved by Memo No. 2721 dated 16.04.2018 issued by the Director (Academy), Bihar School Examination Board, respondent No. 4, whereunder the school code of the petitioner-institution has been suspended.

(3.) The petitioner had approached this Court earlier in CWJC No. 7943 of 2017 against the decision of the Board when the Board, after allowing the students to appear in 2017 Matriculation Examination, took a decision against the petitionerinstitution on the premise that the candidates, who were allowed to appear from the institution were over age. The action of the Board was based on some kind of enquiry by the District Education Officer, Vaishali and the Sub-Divisional Officer, Mahnar. The relevant part of the discussions of this Court in the judgment dated 11.7.2017 passed in CWJC No. 7943 of 2017 is quoted below:-