Patna High Court - Orders
Sudhira Kumari vs The State Of Bihar & Ors on 18 August, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10786 of 2015
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1. Sudhira Kumari D/o- Surya Narayan Sahu, Resident of Village- Piprahi,
Police Station- Ladavia, District- Madhubani.
.... .... Petitioner/s
Versus
1. The State of Bihar through its Secretary, Human Resources Development
Department, Government of Bihar, Patna.
2. The Bihar School Examination Board, through its Secretary/Chairman,
Patna, Bihar.
3. The Secretary/Chairman, Bihar School Examination Board, Patna, Bihar.
4. The Dy. Secretary Bihar School Examination Board, Patna, Bihar.
5. Mahanth Sri Ram Narayan Giri Janta High School Garha, throug its
Headmaster, Via+Block+P.S.- Ladavia, District- Madhubani.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Jha, Sr. Adv.
With Mr. Lakshmindra Kumar Yadav
For the Respondent/s : Mr. Rakesh Kumar Ranjan, AC to GA-5
For the Respondent No.5 : Mr. Raj Dular Sah
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
5 18-08-2017This application has been filed on 21.07.2015, seeking a direction to the Board for issuance of original matriculation certificate in favour of the petitioner of having passed matriculation examination in the year 1999 with Roll No. 283, Roll Code 6222.
2. This writ application filed nearly more than 17 years after having passed matriculation examination, seeking direction to make available the certificate cannot be entertained on the ground of delay and latches. There is no plausible explanation for 2 delay available in the pleadings.
3. This application is, accordingly, dismissed.
(Chakradhari Sharan Singh, J) ArunKumar/-
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