Patna High Court - Orders
Ram Shrestha Bhagat vs The State Of Bihar &Amp; Ors on 3 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2256 of 2011
RAM SHRESTHA BHAGAT
Versus
THE STATE OF BIHAR & ORS.
With
MJC No.317 of 2011
RAM SHRESTHA BHAGAT
Versus
THE STATE OF BIHAR & ORS.
With
C. REV. No.58 of 2011
THE CHAIRMAN, BIHAR SCHOOL
EXAMINATION BOARD & ORS.
Versus
RAM SHRESTHA BHAGAT & ORS.
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6 03.03.2011Only because of the reason that pendency of this application may not prejudice any of the parties and may not frustrate any claim, only by way of interim measure, this Court directs the Bihar School Examination Board to allow 128 students of one section of the Arts faculty of the College to appear in the examination commencing from 08.03.2011 provisionally. OMR duly certificate shall be issued to the petitioner in favour 128 candidates by tomorrow. However, this will not give any right to the students to claim publication of their result and claim any estoppel against the Board in cancelling their examination.
2It is further directed that their result shall not be published by the Board till further orders.
Heard the parties. Orders reserved. Put up under the heading "For orders"
on 24th March, 2011.
(J. N. Singh, J.) BT