Rajan vs State Of Bihar Through The Principal Secretary And Ors

The petitioner has approached this Court for a direction to the respondent authorities to make necessary correction in the category of caste of the petitioner as also in his father's name which has inadvertently been wrongly stated in all the certificates because of the mistake having crept in the certificate issued by the respondent/Bihar School Examination Board (in short the Board).

Learned counsel for the petitioner has shown to this Court an order passed on 10.07.2019 in C.W.J.C. No. 13691 of 2019 and C.W.J.C. No. 4239 of 2019, wherin in a case of this kind, the response of the respondent/Board was that necessary enquiry has been initiated in order to effect prompt correction in the category of caste of the candidate.

This Court expects that same stand would be taken by the respondent/Board, in case an application is filed by the petitioner in that regard.

On the petitioner making a suitable representation before the Secretary, Bihar School Examination Board, Patna, detailing his grievances, within a period of four weeks from today, the same shall be entertained by the concerned respondent (respondent No. 4), who shall have the matter verified and act in accordance with law. The exercise by the aforesaid respondent ought to be completed within a period of six weeks thereafter.

With the aforesaid observation/direction, the writ petition stands disposed off.