NAGMA PRAVEEN Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY
LAWS(PAT)-2017-6-57
HIGH COURT OF PATNA
Decided on June 23,2017

Nagma Praveen Appellant
VERSUS
State Of Bihar Through Principal Secretary Respondents

JUDGEMENT

Chakradhari Sharan Singh, J. - (1.) The Bihar School Examination Board, Patna (hereinafter referred to as the "Board"), has come out with a list of students of Intermediate Session 2015-17, who are said to have procured two registration numbers by playing fraud for illegal purposes. Their candidature for appearing in the Intermediate Examination, 2017 has been rejected on that ground through by communiqu , dated 03.03.2017, published in the newspaper, which has been brought on record by way of Annexure-3 to this writ application.
(2.) The petitioner is one of such students, whose name figures at Serial No. 45, of the said list against which two registration numbers have been showed, i.e., "R250080038-15" and "R-230810027-15".
(3.) It is the case of the petitioner that she had submitted only one registration form, as student of Magadh Central Senior Secondary School, Nawada, on the basis of which she has been allotted "Registration No. R-230810027- 15", as is evident from Annexure-A of the counter affidavit filed on behalf of the Board because the photograph of the petitioner, which is at Annexure-A (registration card) of the counter affidavit, is her correct photograph.;


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