(1.) AFTER the order dated 19.12.2013 the petitioner has filed a supplementary affidavit enclosing a photo copy of his matriculation certificate issued by the Bihar School Examination Board on 20th October, 1971 bearing Serial No. M 010904, as per which the petitioner had passed the matriculation examination without English conducted in the year 1971. The mark sheet, which is also enclosed, shows Roll -DUM No. 94 in the Supplementary Secondary School Examination, 1971.
(2.) THE respondents were also directed to produce the letter issued by the BSEB as reflected in the impugned letter dated 19.4.2004, Annexure 18, issued by the order of the Area Education Officer, Madhupur. The respondents earlier brought on record a letter dated 23rd July, 1990 along with other Annexures through supplementary counter affidavit filed on 6th April, 2010, in which again there was a reference that the matriculation certificates of certain teachers including the petitioner were found to have been forged upon verification from BSEB. However, no supplementary counter affidavit has been filed on behalf of the respondents after the last order dated 19.12.2013, which could have clinched the issue.
(3.) IN the aforesaid facts and circumstances, the respondents are required to ascertain and file affidavit as to the stand taken by the petitioner on the strength of the certificate enclosed by him in the supplementary affidavit filed after the last order.