Patna High Court
Maa Panpati Jatan Inter College & Ors vs The State Of Bihar & Ors on 6 September, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12301 of 2016
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1. Maa Panpati Jatan Inter College Manikpur Badahiya, Arwal through its
Principal Dayanand Singh S/o Ram Swaroop Singh R/o Sadipur, P.S. Banshi,
Distt. - Arwal.
2. Swatendra Sangram Sakaldeo Uchach Madhyamik Vidyalaya, Mekari, Arwal
through its Principal Virendra Kr. S/o Krishna Singh R/o Mokari, P.S. + Distt. -
Arwal.
3. Dr. Bhim Rao Ambedkar Uchach Madhyamik Vidyalaya, Karpi, Arwal through
its Principal Kaushlendra Kr. Mandal S/o Late Karu Singh R/o Karwa Balram,
P.S. - Karpi, Distt. -Arwal.
4. Maa Savitri Uchch Madhyamik Vidyalaya, Santipuram, Pariyari, through its
Principal Bindeshwari Prasad S/o Neman Singh R/o Chauhar, P.S. - Karpi,
Distt. - Arwal.
5. Dr. Munilal Yadav Uchach Madhyamik Vidyalaya, Nagala Kinjar, Arwal
through its Principal Prabhat Kr S/o Birendra Pd. R/o Vill. + P.S. -
Makhdumpur, Distt. - Jehanabad.
.... .... Petitioners
Versus
1. The State of Bihar through the Principal Secretary Education Department
Government of Bihar.
2. The Principal Secretary, Education Department, Government of Bihar, Patna.
3. The District Magistrate, Arwal.
4. The District Education Officer, Arwal.
5. The Bihar School Examination Board Patna through its Chairman Road, Patna.
6. The Chairman Bihar School Examination Board, Patna
7. The Secretary the Bihar School Examination Board, Patna.
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Anil Kr Singh No. 6, Advocate
For the State : Mr. Subhash Pd. Singh, G.A.
For B.S.E.B. : Mr. Lalit Kishore, PAAG-1
Mrs. Binita Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 06-09-2016 Heard counsel for the petitioners and counsel appearing on behalf of the Bihar School Examination Board.
Perused Annexure-1. The Court considers the writ application to be pre-mature. Once the report is submitted and if there 2 Patna High Court CWJC No.12301 of 2016 dt.06-09-2016 2/2 are fall-outs, petitioners will have opportunity to argue every facet of law at that juncture.
Writ stands disposed of with the observation as above.
(Ajay Kumar Tripathi, J.) S.Kumar/-
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