MD.ISMAILE KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Alim Jang Khan, learned counsel for the petitioner and Mrs. Nilu Agrawal, learned counsel for the State.

(2.) In this public interest litigation, the relief sought for is that certain Madarsas are not being included in the DSarv Shiksha Abhian Scheme.

(3.) Having heard learned counsel for the parties it is directed if a representation is submitted by the petitioner to the Principal Secretary, Human Resources Development Department, the respondent no. 2, within a period of three weeks, the same shall be dealt with as per law by the said authority within eight weeks therefrom.