SITAL PRASAD MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners seek direction upon the respondents to take over the management and control of proposed High School, Gamharia in the District of Madhepura in terms of section 3(3) of the Bihar Non -Government Secondary Schools (Taking Over of Management and Control) Act,1981 (hereinafter to be referred to as "Act").

(3.) LEARNED Government Pleader No. I with reference to the counter affidavit submitted that by virtue of the Cabinet decision taken in the year 1993 section 3(3) of the Act has been deleted and at present, there is no provision for take over of the management and control of any proposed secondary school.