MADRASA ISLAMIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vishwanath Prasad Singh, learned Senior counsel for the petitioners and the counsel for the respondent Bihar State Madarsa Education Board as also the State of Bihar and the private respondents no. 7 to 11.

(2.) The prayer of the petitioners in this writ application reads as follows:

(3.) It would be clear from the reading of the aforementioned prayer that the said order has been passed by the Chairman of Bihar State Madarsa Education Board (hereinafter referred to as 'the Board'). Such order is an appealable order in terms of Section 28 of the Bihar Rajya Madarsa Siksha Board Adhiniyam, 1981.