- (1.) Special leave granted.
(2.) This appeal, by special leave, has been preferred by the appellants against the judgment and order dated 24.01.2007 of a Division Bench of the High Court of Judicature at Patna by which L.P.A. No. 697/2006 filed by the appellants was dismissed and thereby the order of the learned Single Judge dated 12.09.2006 dismissing the C.W.J.C. No. 8091/2006 of the appellants came to be affirmed.
(3.) The facts in brief giving rise to the filing of this appeal are as follows:- Tirhut Physical Education College, Muzaffarpur respondent No. 7 (hereinafter referred to as respondent College) was established in the year 1938. The State of Bihar respondent No. 1 (for short respondent-State) by Notification No. 25 dated 6.11.1993 granted permission to the respondentCollege to enroll one hundred students in C.P. Ed. and one hundred students in D.P. Ed. Courses for the Sessions 1993-94 to 1995-96.;