MEER HASHIM SON OF LATE MEER AHMAD, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the Madarsa Board as well as the State.

(2.) It is the stand of the Madarsa Board that petitioner's Madarsa is not one of the institutions,which have been recommended under the list of 2459 Madarsa, which were recommended for financial aid by the government. If that be so then no direction can be issued in favour of the petitioner for any kind of financial aid or inclusion. Petitioner will have to fight a battle for inclusion and short listing of the Madarsa within the frame work of such decision making. If he is out of the domain then no order in his favour can be issued at this juncture.

(3.) Writ is dismissed. .