TARA MEHTA SANT KABIR SANSKRIT HIGH SCHOOL THROUGH ITS SECRETARY NAMELY ANIL TANDON, SON OF LATE GOPAL KIRHSNA TANDON, RESIDENT OF MALI GHAT, POLICE STATION Vs. THE STATE OF BIHAR REPRESENTED THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF HUMAN RESOURCES, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Annexure-17 is the order passed by the Special Director, Secondary Education, Government of Bihar. The decision is dated 30.01.2015 and this decision has been taken and communicated to the petitioner in the background of a previous direction issued by the High Court in CWJC No.1291 of 2014.

(2.) The matter relates to recognition to be granted by the State to what is known as Tara Mehta Sant Kabir High School.

(3.) The prayer of the petitioner for such recognition has been rejected. The reason for rejection has been crystallized in the second last paragraph of the order in the following terms which is reproduced herein below:-