Patna High Court - Orders
Managing Committee Of Madarsa Mahad ... vs The State Of Bihar & Ors on 4 August, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12537 of 2011
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1. Managing Committee Of Madarsa Mahad Khadijatul Kurba (Mauliv
Md.Akramul Haque Late Hazrat Ali Village-Padampur, P.S.-Birpur, Distict-
Supaul
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Principal Secretary Human Resources Development Department, Bihar,
Patna
3. Special Derector Secondary Education, Human Resource Development
Department, Bihar, Patna.
4. The District Education Officer, Supaul.
5. The Bihar State Madarsa Education Board Through It'S Secretary,
Vidyapati Marg, Patna.
6. The Chairman, Bihar State Madarsa Education Board, Vidyapati Marg,
Patna.
7. Secretary Bihar State Madarsa Education Board, Divyapati Marg, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Obadidur Rahman
For the Respondent/s : Md. Rashid Alam
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
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03. 04.08.2015Petitioner will approach the Madarsa Board with his grievance, which will be considered in accordance with the policy decision of the State in this regard.
Writ application is disposed off. Court has not expressed any opinion on the merit of this case.
(Ajay Kumar Tripathi, J.) SKM/-
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