Patna High Court
The State Of Bihar & Ors vs Managing Committee Of Mahatma Naumi Nar on 25 April, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1290 of 2014
IN
Civil Writ Jurisdiction Case No. 15412 of 2010
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1. The State of Bihar
2. The Principal Secretary, Human Resources Department, Government of Bihar,
Patna
3. The Director, Secondary Education, Bihar at Patna
4. The Deputy Director, Secondary Education Bihar, Patna
.... .... Appellant/s
Versus
Managing Committee of Mahatma Naumi Narayan High School Lamichaur,
Anchal - Bhore P.S. Bhore, District Gopalganj through its Secretary namely
Parmanand Chaudhary son of Late Babu Chaudhary Resident of village -
Piyarauta, P.S. Bhore, District - Gopalganj
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Jai Prakash
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
Date: 25-04-2017
Heard learned counsels for the parties.
The Court fails to understand as to why an L. P. A. has
been filed against the order, dated 10.09.2013, passed by the
Learned Single Judge, when the ball has been placed in the court of
the State Government itself by giving them leeway to take a decision
on the issue of grant of permission for establishment of a school.
Within the framework of law and what has been
observed by the Learned Single Judge, let the State take a decision
first. There is nothing to interfere with the impugned order, dated
Patna High Court LPA No.1290 of 2014 dt.25-04-2017
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10.09.2013in the aforesaid circumstances.
Appeal is dismissed.
(Ajay Kumar Tripathi, J) (Nilu Agrawal, J) SKM/-
AFR/NAFR N.A.F.R. CAV DATE Uploading Date 27.04.2017 Transmission Date