KAMESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letter Patent Appeal has been filed against the order of 16 January, 2002 on C.W.J.C. No. 582 of 2002 : Kameshwar Singh and Anr. V/s. The State of Bihar and Ors.

(2.) THE issue brought in the petition was that the school which was intended to be established as a primary school should run from a particular building. Obviously there were two buildings claiming rivalry on the aspect as to from where the school should be established. One building was constructed under the 'Sunishchit Rojgar Yojna ' and the other building was constructed out of the fund of a Member of the Legislative Assembly.

(3.) THE matter basically is one of village politics or of politics itself. This is not a matter in which the High Court should be interfering whether the school should be run from a particular building within the village or a building 400 metres away from the village. In the circumstances, the learned Judge has committed no error in the order passed on the petition.