Patna High Court - Orders
Darpan Kumari vs The State Of Bihar & Ors on 6 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2391 of 2008
DARPAN KUMARI
Versus
THE STATE OF BIHAR & ORS
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4/ 06.01.2009Heard learned counsel for the petitioner and learned counsel for the Bihar School Examination Board.
Learned counsel for the petitioner confines his submissions to the limited prayer for appropriate directions to the respondent Board to examine the candidature of the petitioner in accordance with the Roll Code 3316 and Roll No. 10183 for an examination conducted by the erstwhile Bihar Intermediate Education Council, Patna in 1995 and correct her marks-sheet accordingly which incorrectly records the Roll No. 10184 and awards marks accordingly.
Learned counsel for the Board emphasizes that the petitioner seeks to pray issues with regard to the matter of 1995.
The writ application is disposed of in terms of the prayer made by the petitioner with the observation that the respondent Board is required to act upon the same expeditiously preferably within a period of eight weeks and pass appropriate orders/issue the correct mark sheet in accordance with law.
S.B.P. (Navin Sinha, J.)