RIGHT REV BISHOP S K PATRO Vs. STATE OF BIHAR

JUDGEMENT

(1.) A primary school started in 1854 at Bhagalpur was later converted into a Higher Secondary School.

(2.) The Legislature of the State of Bihar enacted the Bihar High Schools (Control and Regulation of Administration) Act 13 of 1960 which by Section 8 invested the State Government with power to frame rules. Section 8 (1) provides :

(3.) By order dated September 4, 1963, the President of the Board of Secondary Education approved the election of Bishop Parmar as President and Rev. Chest as Secretary of the Church Missionary Society Higher Secondary School. This order was set aside by the Secretary to the Government, Education Department, by order dated May 22, 1967. On June 21, 1967, the Regional Deputy Director of Education, Bhagalpur, addressed a letter to the Secretary, Church Missionary Society School, Bhagalpur, inviting his attention to the order dated May 22, 1967, and requested him to take steps to constitute a Managing Committee of the School "in accordance with that order".