NITISHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard the learned counsel for the parties on the point of limitation as well as on merit.

(2.) Having regard to the facts stated in the limitation petition, the delay in filing this appeal is condoned.

(3.) This appeal under S. 10 of the Letters Patent of the High Court of Judicature at Patna has been filed against the judgment and order dated 22nd August, 2000* passed in CWJC No.3729 of 1998 by a learned single Judge of this Court dismissing the writ application filed by the appellant, Secretary of Nitishwar Bhartiya Chikitsha Vigyan Sansthan, Muzaffarpur (hereinafter referred to as the Institution), to grant permanent recognition to the institution on the basis of the inquiry report submitted for the said purpose and to allow the students of first year of BAMS examination 1994-95 to 1996-97 to appear in the said examination scheduled to be held on 2-2-1999. Three students of the said institution of the Sessions 1994-95, 1995-96 and 1996-97 also filed writ application being CWJC No.9406 of 1998 which was also dismissed, but no appeal has been filed by the students against the said judgment.