- (1.) The prayer made in this PIL is for issuance of necessary direction to the respondent No. 4 for instituting a thorough enquiry into the affairs as to how High School, Kurwa Gopalpur is running in the Kurwa Panchayat Block Narayanpur in the district of Jamtara, when upon enquiry it has been certified by the Director. Bihar Secondary Education, Bihar, that no certificate or sanction was accorded for the establishment of the High School. Kurwa Gopalpur and the certificate of establishment produced is false and fabricated and the entire school is running only on papers for swindling the Government funds.
(2.) It is the case of the petitioner that the petitioner and the local residents of the area have sent representation to the District Commissioner and State authorities against the illegal activities in running the school without any sanction and despite the receipt of the representation, no steps have been taken for conducting any enquiry against the said school.
(3.) It is also represented by the counsel for the petitioner that on 29.11.2008, the representation has been received by the authority, who is to take appropriate action, i.e. respondent No. 4, Director, Secondary Education, Government of Bihar.;