CITIZENS CAUSE Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application, the petitioner has inter alia prayed for a declaration that Bihar Intermediate Education Council Ordinance, 1991 (Bihar Ordinance 6 of 1991) is unconstitutional and void.

(2.) Petitioner No. 1 is an Association of social activists. Petitioner No. 2 is a practicing advocate and father of a student who had allegedly suffered at the hands of respondent No. 3.

(3.) According to the petitioner, the Bihar State Intermediate Education Council Ordinance was first promulgated in the year 1982. Despite expiry of the said Ordinance, similar Ordinances were promulgated, from time to time successively and the last Ordinance in the series is the aforementioned Ordinance No. 6 of 1991.