SUSHIL HARKAULI, PRAKASH KRISHNA, JJ. - (1.) PURSUANT to a direction of this Court, the District Magistrate, Siddharthanagar, has passed an order dated 2.7.2005/28.6.2005 rejecting the representation of the petitioner, a copy of the order is enclosed as Annexure-17 to the writ petition.
(2.) THE petitioner is running a Private Junior High School in a village. It was proposed to construct another Junior High School of Education Board in the same village. The petitioner protested by way of a representation, which has been rejected. It appears that the contention of the petitioner is that population of the village in question is less than eight hundred and according to the prescribed norms, second college would not be advisable.
(3.) THE petitioner also contents that there are some other Schools within the radius of three Kms. Of the petitioner's village, which is another reason why the School of the Board should not be constructed in that village.;