IRSHAD AHMAD Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) All these case relater to publication of result of Annual Secondary School Examination, 2000 held by the Bihar School Examination Board ("the Board" In short); while three review applications have been preferred by the Board to recall the orders passed by this Court in CWJC No. 1132/2001, CWJC 1301/2001 and CWJC No. 1387/2001. The writ petition CWJC No. 2045/2001 has been preferred by petitioner Irshad Ahmad to set aside the order of cancellation of the result passed by the Bihar Secondary School Examination, 2000, so far as this relates to petitioner. There being a common question of law involved, cause was heard together and are being disposed of by this common order.

(2.) The writ petitioners, who are respondents in review applications as also the writ petitioner Irshad Ahmad, they appeared in Secondary School (Annual) Examination, 2000 conducted by the Board and held in the month of March, 2000. The petitioner Irshad Ahmad of CWJC No. 2045/2001 appeared in the said Secondary School (Annual) Examination, 2000 along with all the aforesaid writ petitioners, including respondents of review applications, through a School known as Varsini High School. Sinni. Singhbhum West as private students. Their result having not published CWJC No. 1132/2001 was preferred by Anshuman Das and others. CWJC No. 1301/2001 was preferred by Saman Fatmi and others, CWJC No. 1387/2001 was preferred by Abhinav Raj and others and CWJC No 2045/2001 was preferred by Irshad Ahmad./

(3.) The first three writ petitioners; CWJC No. 1132/2001 1301/2001 and 1387/2001 was disposed of on 23rd March, 2001, 4th April, 2001 and 16th April. 2001 respectively with direction to the respondents to issue mark-sheets in favour of petitioners within a stipulated period.