MOHAN RAM DAS Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State, the Bihar State Board of Religious Trusts (hereinafter referred to as 'the Board' for sake of brevity), and the respondent nos. 4. and 5.

(2.) The order dated 31.8.2015, as contained in Annexure-1, passed by the President of the Board is sought to be challenged by the petitioner.

(3.) It is urged on behalf of the petitioner that by such order the earlier decision of the Board, as contained in Annexure-2, directing one Anandi Das and petitioner Mohan Ram Das @ Mahendra Das to work jointly as Sebait, has been reviewed. It has been decided that the son of the earlier Sebait Anandi Das, namely, Ashok Das, both of them having been impleaded in the present writ application as respondent nos. 4 and 5 respectively, work as Trustee/Sebait.