NITISHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) By this writ application, the petitioner has prayed for issuance of a direction upon the respondents to reinspect the school the question in order to give recognition and to permit the students of this school to appear in the ensuing annual examination to be held from 12-8-2002. However, in I.A. application the prayer has been moulded to the extent to issue direction to the State authorities to allow the students of the school in question to appear in the ensuing examination commencing from today.

(3.) Mr. Ganesh Prasad Singh, learned Senior Counsel appearing on behalf of the petitioner, submitted that the students of the similarly situated institutions, specially owned by the State of Bihar, are being allowed to appear in such examination even though their affiliations have expired in September 1999.