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Patna High Court
Vishalakshi vs The State Of Bihar on 3 February, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20645 of 2025
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Vishalakshi, D/o Shyam Deo Paswan, Resident of 607/1 Muhalla- Sheopuri,
Navchetna Path, P.O- Anisabad, P.S- Gardanibagh, District- Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Govt. of Bihar Patna
2. The Bihar School Examination Board, Patna through the Chairman
3. The Controller of the Examination Bihar School Examination Board, Patna.
4. The Headmaster, SRRS (plus 2) School Punpun, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Raj Kishore Prasad, Advocate
For the Respondent/s : Mr. Standing Counsel 09
For the BSEB : Mr. Gyan Shankar, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 03-02-2026
Heard the learned Advocate for the respective
parties.
2. The petitioner by invoking the jurisdiction of this
Court seeking a direction upon the concerned respondent
authorities of Bihar School Examination Board, Patna (in short
'Board') to accept the fee and issue new registration certificate
in favour of the petitioner enabling her to appear in the
Intermediate Examination for the Session 2024-26.
3. Learned Advocate for the petitioner submitted
that the petitioner was admitted in SRRS +2 School, Punpun,
Patna and had appeared in the Intermediate Examination of
Patna High Court CWJC No.20645 of 2025 dt.03-02-2026
2/3
Sessions 2019-21, but could not pass the examination. In the
meanwhile, she could not continue with her study and three
years have been lapsed from the date of registration. Earlier also
the petitioner had moved this Court in C.W.J.C. No. 751 of
2025, however, on account of the fact that the examination was
started and she could not appear in the said examination, the
writ petition has become infructuous and accordingly, the
petitioner withdrew the writ petition.
4. Mr. Gyan Shankar, learned Advocate for the
respondent Board referring to letters dated 26.11.2024 and
27.05.2025
, the copies of which are marked as Annexures- P/4
as well as P/5, submitted that in terms with Article 2 of Clause
12(1) and Sub-clause (10) of the notification dated 07.09.1994,
the registration of a candidate is valid for three years and
admittedly the petitioner had been registered for the Sessions
2019-21 and three years have already been lapsed in the year,
2023 itself, hence in any circumstances, the petitioner who
needs to pursue the course and appear in the Intermediate
examination has to take admission afresh in a school and after
completing two years course, she will get a fresh registration
and may appear in the Intermediate examination.
5. It is further contended that so far the prayer of
Patna High Court CWJC No.20645 of 2025 dt.03-02-2026
the petitioner to appear in the present Intermediate Examination
is concerned, the same has already been started and no relief
could be granted to the petitioner.
6. Having considered the submissions advanced by
the learned Advocate for the respective parties and taking note
of the specific prescriptions, as stipulated in the notification
dated 07.09.1994 to the extent whereby it is stated that the life
of the registration is only for three years, this Court does not
find any good reason to entertain the present writ petition.
However, if the petitioner takes fresh admission in the school
and pursue the course, her registration shall be done by the
Board in accordance with law and the petitioner would be
allowed to appear in the examination.
7. The writ petition stands closed, with the
aforesaid observation.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 04.02.2026
Transmission Date NA
