SYED NEHAL AHSAN COLLEGE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the counter affidavit be taken on the record.

(2.) Heard Mr. Tej Bahadur Singh, learned senior counsel assisted by Mr. Syed Hussain Majeed, learned Advocate for the petitioner and Mr. Gyan Shankar, learned counsel for the Bihar School Examination Board as also Mr. Narendra Kumar, learned counsel for the State.

(3.) The petitioner in the present case is admittedly an intermediate minority college. By filing the present writ application, the petitioner is seeking the following reliefs:-