SHYAM SCHOOL OF EDUCATION, AT VILLAGE KIRTAUL, P.S. TEGHRA, DISTRICT BEGUSARAI THROUGH ITS CHAIRMAN NAMELY ABHISHEK ANAND SON OF SHRI SHYAM NANDAN SINGH, RESIDENT OF VILLAGE BIHAT, P.O. BIHAT, P.S. BARAUNI, DISTRICT BEGUSARAI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Bench on 18th of November, 2016 in CWJC No. 16045 of 2016 wherein, relying upon an earlier order in CWJC No. 9230 of 2016 (Dr. B.R. Ambedkar College of Education & Ors. v. The State of Bihar & Ors.) and its analogous cases, the Court had directed on 15th of November, 2016 to carry out an early inspection of the facilities available with the College and to make recommendation for the purpose of affiliation. In CWJC No. 9230 of 2016, the Court ordered as follows:

(3.) Before this Court, learned counsel for the appellant points out that the recognition was granted by the National Council for Teacher Education (hereinafter referred to as NCTE ) to the appellant on 1st of May, 2015 whereby the University in its communication dated 28th of June, 2016 (Annexure-7) declined continuation of the affiliation on account of lack of the recognition of the Institution by the State Government. Therefore, the issues raised and decided in CWJC No. 9230 of 2016 (Dr. B.R. Ambedkar College of Education & Ors. v. The State of Bihar & Ors.) are not the issues arising in the present writ application and/or in appeal.