Patna High Court - Orders
Sadhu Sharan Lakhan Domi Sanskrit ... vs The State Of Bihar & Ors on 28 February, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.341 of 2011
1.Sadhu Sharan Lakhan Domi Sanskrit Primary Cum-
Middle School, Dhanjaiya, Vill+P.O. Thadhi, P.S.
Ladaniya, District- Madhubani, through its
Assistant Teacher Sanjay Kumar Roy, S/O Sri Ram
Avtar Roy, Vill+P.O. Thadhi, P.S. Ladaniya,
District- Madhubani
2.Babu Datta Sanskrit Primary-cum-Middle School,
Narayanpur, Vill+P.O. Narayanpur, P.S.
Jhanjharpur, District- Madhubani through its
Headmaster Jaikant Roy, S/O Moti Lal Roy,
vill+P.O. Narayanpur, P.S. Jhanjharpur, District-
Madhubani
3.Siya Lal Uttim Lal Girls Sanskrit Primary-cum-
Middle School, Harijan Tola, Thadhi Sighap,
Vill+P.O. Thadhi, P.S. Ladaniya, District-
Madhubani through its Assistant Teacher Bihari
Paswan, S/O Lali Mahadeo Paswan, Vill+P.O. Thadhi,
P.S. Ladaniya, District- Madhubani
4.Mattar Sanskrit Primary-cum-Middle School Bhatgama,
Vill+P.O. Shyam Sighap, P.S. Babubarhi, Distt-
Madhubani, through its Assistant Teacher Satya
Narayan Paswan, S/O Late Ghuran Paswan, Vill+P.O.
Thadhi, P.S. Ladaniya, District- Madhubani.
.......... Respondents
Versus
1.The State Of Bihar through the Principal Secretary,
Human Resources Development Department, Govt. of
Bihar, Patna
2.The Chairman, Bihar Sanskrit Shiksha Board, Boring
Canal Road, Patna
3.Bihar Sanskrit Shiksha Board, Patna through its
Secretary, Boring Canal Road, Patna. ......Respondents
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3. 28/02/2011Heard learned counsel for the petitioner as well as learned counsel for the respondents.
Admittedly, the Institution has not applied afresh for grant of recognition. Therefore, rightly the Institution was not approved and its name was not recommended to the Government for the purpose along with several institutions which were 2 recommended by Annexure-7.
Learned counsel for the petitioner submits that the Institution will submit requisite fees and form with the Bihar Sanskrit Shiksha Board for start of process for grant of recognition to the Institution.
Let it be so done. If the said fees and form are submitted with the Board, the Board will initiate the process for consideration of the case of the Institution for recognition in accordance with law in the next phase of the process.
With the above observation and direction, the writ application is disposed of.
Pradeep/ ( J. N. Singh,J.)