Patna High Court - Orders
Pt. Ujjwal Kumar Mishra Senior ... vs The State Of Bihar & Ors on 17 July, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
Patna High Court CWJC No.7943 of 2017 (5) dt.17-07-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7943 of 2017
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Pt. Ujjwal Kumar Mishra Senior Secondary School, Hajipur, Vaishali
through its Principal Umesh Mishra, son of Late Vedanand Mishra, resident
of Village- Gaddopur, P.S.- Mahua, District- Vaishali.
.... .... Petitioner/s
Versus
1. The State of Bihar through the District Magistrate, Vaishali at Hajipur.
2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.
3. The Director, Secondary Education, Bihar at Patna.
4. The District Magistrate, Vaishali at Hajipur.
5. The District Education Officer, Vaishali at Hajipur.
6. The Bihar School Examination Board, Patna through its Chairman.
7. The Secretary, Bihar School Examination Board, Patna.
8. The Examination Controller, Bihar School Examination Board, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mahendra Thakur, Advocate
For the Respondent/s : Mr. Prabhakar Jha, GP-27
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
5 17-07-2017The matter has been placed under the heading "To Be Mentioned", as according to the petitioner, there is typographical error in first line of page 9 of the order dated 11.07.2017 inasmuch Class VIII has been typed in place of Class VII.
My attention has been drawn to part of a communication, dated 27.04.2017, made by the District Education Officer, Vaishali, addressed to the Secretary, Bihar School Examination Board, wherein it has been recorded that all the students had been admitted in Class-VII on the basis of their self declaration. Though in the said letter, dated 27.04.2017, at one Patna High Court CWJC No.7943 of 2017 (5) dt.17-07-2017 place, it has been mentioned that the school had admitted 445 students in place of Class VIII on the basis of self declaration, but it has been mentioned that the said admissions were in Class VII on the basis of self declaration.
There seems, thus, a typographical error in first line of page 9 of the order dated 11.07.2017. Let class VII be read in place of class VIII in first line of page 9 of the said order.
It has also been pointed out that in paragraph 15 of the aforesaid order, in place of "District Education Officer, Vaishali", "District Education Officer, Mahnar" has been typed.
Let the same be read accordingly.
(Chakradhari Sharan Singh, J) Mahesh/-
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