HIT NARAIN KAPRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOT noticed in the order by which the writ petition was decided but brought to the notice of the court is a communication of the State government to which neither of the parties have taken any issues. This is a letter dated 16.10.1981, which reads as below : (Local langunge)

(2.) THE State Counsel accepts that the date will be reckoned as from the date of recognition of the institution. In the present case, it is on the basis of the report dated 28.6.1976. The communication of the State government is dated 16.10.1981. In the circumstances, even if 7 or 10. years are reckoned from the date of recognition the petitioner - appellant becomes entitled to be recognized as a Headmaster. But as the State government keeps issuing letter after letter and changing the norms, as a consequence of the communication dated 16.10.1981 7 years be reckoned from 28.6.1976 when the school was recognized.

(3.) THUS , the appeal stands allowed.