SADHANASHRAM SEVA SAMSAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as also for respondent No. 7 who has appeared suo motu.

(2.) The petitioner is a society registered under the Societies Registration Act under laws at Kolkata. It runs educational institutions one of which is known as Ram Mohan Roy Seminary situated at Khajanchi Road, Patna. It is a religious minority school. An earlier litigation between the institution and its officials came to be adjudicated by this Court in C.W.J.C. No. 361/04 preferred by respondent No. 7. In L.P.A. No. 1135/04 arising from the same this Court, in so far as the authorities in the State of Bihar are concerned, noticed as follows:

(3.) The Court then concluded as follows: