KOSHIPHYSICALTRAININGCOLLEGE MADHEPURA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioner has prayed for issuance of a writ of or in the nature of mandamus directing the Bihar School Examination Board, Patna (hereinafter referred to as the Board) to accept the fees and forms of the petitioner's institution for the sessions 1985-86, 1986-87, 1987-88, 1988-89, 1989-90 of the students who had already Completed their courses of studies from the said college and allow him to appear at the Physical Training Examination conducted by the Bihar School.

(2.) Examinati Board, Patna. Admittedly petitioner's institution was established for grant of Physical Training. It is admitted that for establishment and recognition of such an institution, permission of the State of Bihar is required.

(3.) The petitioner has contended that since August 1985, 100 students each for the aforementioned sessions had undergone Physical Training as per the prescribed courses of studies.