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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.   7132 OF 2013 (@ SPECIAL LEAVE PETITION(CIVIL)NO.8918 OF 2012)

CHAIRMAN, BIHAR SCHOOL EXAM.BOARD & ANR.         PETITIONER(S)

                VERSUS

SANJAY KUMAR & ORS.                               RESPONDENT(S)

O R D E R

1. Leave granted.

2. This  appeal is  directed against  the judgment  and order  

passed by the High Court of Judicature at Patna in L.P.A.No.429 of  

2010, dated 21.06.2011. By the impugned judgment and order, the High  

Court  has  directed  the  Bihar  School  Examination  Board-appellant  

herein  to  declare  the  results  of  the  students  studied  in  an  

unrecognised college.

3. We have heard learned counsel for the parties to the lis.

4. It  is  not  in  dispute  nor  it  can  be  disputed  by  the  

respondents-herein  that  they  have  studied  in  an  unrecognised  

college.  If that is so, in our opinion, the High Court was not  

justified in directing the Bihar School Examination Board to declare  

the results of the students who have studied in an unrecognised  

college.  In view of the aforesaid, the  impugned judgment and order  

passed by the High Court cannot be sustained and the same requires  

to be  set aside.

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5. In the result, we allow this appeal and set aside the  

impugned judgment and order passed by the High Court. No costs.

Ordered accordingly.  

...........................J. (H.L. DATTU)

...........................J. (SUDHANSU JYOTI MUKHOPADHAYA)

NEW DELHI; AUGUST 23, 2013

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ITEM NO.51               COURT NO.4             SECTION XVI

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Civil) No(s).8918/2012

(From  the  judgement  and  order   dated  21/06/2011  in  CWJC  No.9738/2009,LPA No.429/2010 of the HIGH COURT OF JUDICATURE AT  PATNA)

CHAIRMAN BIHAR SCHOOL EXAM.BOARD & ANR.           Petitioner(s)

                VERSUS

SANJAY KUMAR & ORS.                               Respondent(s)

Date:  23/08/2013   This  Petition  was  called  on  for  hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA

For Petitioner(s)  Mr.J.P.Cama, Sr.Adv.                      Mr. Gopal Singh,Adv.

For Respondent(s)  Mr.Ashutosh Thakur, Adv.  Priya Rai, Adv.

                    For Mr. Neeraj Shekhar,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

Leave granted.

Heard learned counsel for the parties to the lis.

The appeal is allowed, in terms of the signed order.   

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Asstt.Registrar

(signed order is placed on the file)