ST. MICHAEL WOMENS SCHOOL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner by way of this writ petition prays that the respondent-Board may take steps on the basis of inspection conducted of the institution on 27/1/2015.

(3.) Learned counsel submits that after filing of the writ petition the respondent-Board wants to conduct a fresh inspection and thereby delay the proceedings. He submits that once there was already an inspection conducted, no purpose would be served in getting fresh inspection done and delay the matter.