SHEORAMSHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against a proceeding of the meeting dated 9-9-1990 allegedly held in the campus of the School by villagers as contained in Annexure-12 to the writ application and the order dated 5-11-1990 passed by the Respondent No. 3 approving the reconstituted Managing Committee with Respondent No. 6 as its Secretary as contained in Annexure-13 thereto.

(2.) The fact of the matter lies in a narrow compass.

(3.) According to the petitioner, a School was established by the villagers in a meeting dated 26-1-1982 which was attended by 13 persons. Another meeting was held by the founders of the School on 10-2-1982 wherein it was resolved to name the School as Lalo Kuer High School, Sabnima, since one Asarfi Devi, a close relation of Lalo Kuer became prepared to donate her building for the use of the School.