Patna High Court
Sadanand Prasad Yadav vs The State Of Bihar & Ors on 21 January, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18592 of 2014
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Karanti Kumari daughter of Sadanand Prasad Yadav son of Late Mahendra Prasad
Yadav, through its natural guardian, resident of Mohalla Basantpur, P.S.Akbar
Nagar, District Bhagalpurpur .... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Human Resources Development
Department, Bihar, Patna
2. The Director, Secondary Education, Bihar, Patna
3. The Chairman, Bihar School Examination Board. .... .... Respondent/s
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Appearance :
For the Petitioner/s : Ms. Pravina Kumari, Advocate
For the Respondent Nos. 1 and 2 : Mr. Manoj Kumar, AC to GA 10
For the Respondent No.3 : Mr.Satyabir Bharti, Advocate
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL JUDGMENT
Date: 21-01-2015
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Heard the parties.
The petitioner has filed the present writ petition seeking a
direction to the respondents to re-evaluate/re-examine the
answersheets/answerbooks of the petitioner bearing Registration No.
31031-07355-13, Roll Code 31031 and Roll No. 1400039 for the subjects of Math and Science of Annual Examination, 2014 conducted by the Bihar School Examination Board, Patna.
I am afraid, in the relevant rule, there is no provision for re-evaluation or re-examination of the answersheet.
Learned counsel appearing on behalf of the petitioner has not been able to show any law providing for re-evaluation and re- examination of the answersheet of Matriculation examination.
In the result, the present writ petition has to fail and is, accordingly, dismissed, but without costs.
(Birendra Prasad Verma, J) Tahir/-
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