MANOJ KUMAR SINGH Vs. BIHAR SECONDARY SCHOOL EXAMINATION BOARD
LAWS(JHAR)-2002-5-51
HIGH COURT OF JHARKHAND
Decided on May 09,2002

MANOJ KUMAR SINGH Appellant
VERSUS
Bihar Secondary School Examination Board Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THE writ petition has been preferred by the petitioner for direction on the respondents to publish his result of Primary Teachers Training Examination held in the year 1994 in which he appeared from Primary Teachers Education College, Kombir, Nowatoli, district -Gumla.
(2.) ACCORDING to the petitioner, he after passing the B.A. Examination completed Primary Teachers Training Course for the Session 1989 -91 in the Primary Teachers Education College, Nowatoli. Gumla. He appeared in 1994 Primary Teachers Training Examination having provided with Roll Code No. 1/01, Roll No. 12. The examination held from 2nd August, 1949 onwards and St. Ignitious School, Gumla was made the Examination Centre. It is alleged that the petitioner has not been provided with mark sheet inspite of repeated requests and has been shown "fail" in the records of Bihar School Examination Board in Arts and Music (AMU) subjects.
(3.) THE case of the petitioner is that he obtained 28 marks in Arts and Music (AMU) as certified by the Principal, Primary Teachers Training College, Gumla, vide Annexure 2/A, but in the records of the School Examination Board, lower 18 marks has been shown in the subjects and has been declared "fail".;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.