JUDGEMENT
PERMOD KOHLI, J. -
(1.) PETITIONER was admitted in Primary Teachers' Training College, Konbir, Nawatoli of Gumla District and he completed the Teachers Training Course for the Session 1989 -91. He appeared in Primary Teachers' Training Examination under Roll Code, 1501 and Roll No. 33. Examination was held on and August, 1994. It is stated that petitioner is said to have been awarded 13 marks for the subject Arts and Music (AMU). It is alleged that actually petitioner has secured 33 marks. He has placed on record mark -sheet (Annexure -2), which is said to be signed by the Principal of Primary Teachers' Education College, Konbir, Nawatoli, District Gumla. In this document, 33 marks are shown against the subject of AMU.
(2.) 2002 (2) JCR 443 (Jhr). This petition was disposed of with the following directions:
As the matter requires determination by the respondents at the first instance and about eight years have passed after the examination, instead of hearing the respondents for the present, the petitioner is given liberty to approach the Bihar School Examination Board, Patna.
If any application is preferred by the petitioner along with a copy of this order, the Secretary, Bihar School Examination Board, Patna will get the matter enquired through some competent person and communicate its decision to petitioner.
In case the allegation of the petitioner is found to be true, the corrected mark -sheet be sent to the petitioner within three months from the date of receipt of representation.
On the other hand, if any adverse decision is taken, the authority will communicate the ground to the petitioner within the period aforesaid.
The case of the petitioner is similar in nature. This petition is, accordingly, disposed of with direction to the respondents to dispose of the case of the petitioner in the light of the aforesaid directions and pass appropriate order.
Petition disposed of.
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