TELANI GURIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioners, who are students of Class-X of the Project Girls'High School, Rania-Tetari, Khunti (Ranchi), have prayed for issuance of appropriate direction upon the respondents to accept their application forms so that their names are registered for the purpose of enabling them to appear in the Annual Secondary School Examination, 2002, which is scheduled to commence from 2 lst March, 2002.

(2.) According to the petitioners, they are eligible and the respondent No.6 after scrutinising the application forms, had instructed one senior teacher of the school to deposit the forms at the Board office and accordingly the senior teacher had gone to the office but the Board refused to accept the same. The petitioners have stated that later on, respondent No.6 had made a complaint before the Board on the basis whereof the Board had refused to accept the forms. In support of the aforesaid contention, the petitioners have relied upon Annexure-3 which is a letter dated 3-7-2001 from which it appears that there was a request made by respondent No.6 to the Joint Secretary of the Board to the effect that the registration forms coming from Project Girls'High School, Rania-Tetari, Khunti (Ranchi) relating to 12 girls student should not be accepted.

(3.) A counter-affidavit has been filed on behalf of respondent Nos. 2 and 3 (Administrator and Secretary) of the Jharkhand School Examination Board, Ranchi wherein they have also annexed a letter of the respondent No.6 in which a similar request was made to the Board to the effect that the registration forms of 12 girls student should not be accepted and/or in alternative should be rejected as according to her, the students were neither genuine candidates, nor bona fide students.