ARVIND KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The erstwhile District Education Officer, Begusarai who was summoned to appear has appeared in person. He has stated in no uncategorical terms that he has committed an omission by trying to interfere with the Intermediate College in question. He tenders and seeks un-qualified apology from this Court when he failed to produce any kind of rule, statute or provision by virtue of which he could interfere.

(2.) In view of the same, annexure-29 dated 21.11.2015 is quashed. This writ application is allowed.

(3.) It is left open to the parties to fight out their legal battle in a civil court of competent jurisdiction looking at the nature of the controversy with regard to the status of the present petitioner and the private respondent etc.