JAINMIDDLESCHOOLLOOHANIPUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these cases involving common question of law and facts were heard together and are being disposed of by this common judgment.

(2.) The question which arises for consideration in all these applications is as to whether the State is bound to issue a notification directing nationalisation of the School under the provisions of the Bihar Non Government Elementary School (Taking over of Management, and Control) Act, 1976 (hereinafter called and referred to for the sake of bravity as 'the'said Act).

(3.) For the purpose of these cases, the fact involved in C. W. J. C. No. 2775 of 1992 may be taken into consideration.