MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner by way of this writ petition assails the order, dtd. 9/3/2020, passed by the Director, Secondary Education, Human Resources Development Department, Government of Bihar, Patna, whereby the claim set-up by the petitioner for getting the name changed of the high school situated at Ganjipaita instead of Biratpur has been rejected.

(3.) Learned counsel submits that earlier the petitioner preferred a writ petition before this Court bearing C.W.J.C. No. 18818 of 2013 wherein this Court after noticing the prayer made relegated him to file a petition for the minor change in the name of the school before the Director, Secondary Education, Human Resources Development Department, Government of Bihar, Patna.