STATE OF BIHAR Vs. BIPIN PRASAD SINGH

JUDGEMENT

(1.) IN this group of Letters Patent Appeals under clause 10 of the Letters Patent, at the instance of the State Government, common questions of law and fact are involved. Therefore, upon joint request of learned counsel for the parties, were heard, simultaneously, in a group and, now, they are being disposed of by this common judgment.

(2.) LET at this stage first be a factual projection, so as to appreciate, examine and adjudicate upon the merits of all the Letters Patent Appeals and challenges against them.

(3.) THE appellants State of Bihar evolved a scheme by a policy decision to establish Project High Schools. It had issued a circular bearing letter no. 1115 dated 27.5.1981 laying down a policy decision therein that for the remaining four years of 6th Five Year Plan like that from 1981 -82 to 1984. -85 the State should achieve the target of establishing of at least four project high schools out of which one may be girls high school in every Block.