BHUPENDRA NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is not a matter which should have come to the High Court at all. It is basically a public issue which had virtually been resolved by the High Court when it passed an order dated 4 April, 2004 in this very petition.

(2.) The High Court had left the State Government free to restructure the Board strictly in accordance with law, the Bihar School Examination Board Act, 1952. Adhocism was continuing and instead of structuring the Board in accordance with Section 4 of the Act temporary arrangements were continuing, more than was necessary. In the circumstances, the Court required the State Government to put in an ex-officio representation forthwith and thereafter restructure the Board in accordance with Section 4(a) and Section 8.

(3.) The State Government apparently took the path of least resistance and made the Administrator the Chairman. This continues the issues.