MANAGING COMMITTEE OF SAROVAR LAXMIKANT SANSKRIT UCHCAA VIDYALAYA TARDIHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for the following reliefs : -

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner-institution was established in the year 1978. The petitioner filed an application for recognition of the said school wherefor an inspection was held in the year 1981. The authorities submitted their reports, which is contained in Annexure-2 to the writ petition. It has been stated in the said report that the school in question is situated in the most backward area and has fulfilled all the conditions for recognition of the school in terms of Bihar Sanskrit Shiksha Board Act, 1981.