NEELAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has come to this Court being aggrieved by the action of the Headmaster of Chandi Prakhand Government School within the district of Nalanda.

(3.) There are two schools in Chandi Prakhand. One is a boys school and the other is a girls school. The Headmaster of the boys school is taking admission of the girls in the boys school on the ground that there is no prohibition of taking admission of girls in a boys school and there is no rule framed by the State Government prohibiting such admissions.