HARINANDAN PRATHMIK VIDYALAYA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This letters patent appeal under Rule 10 of the Patna High Court has been preferred from the order of dismissal of the writ petition dated 20.07.2012, passed in C.W.J.C. No. 13361. of 2006.

(2.) Let it be noted, by the said order another writ petition being C.W.J.C. No. 13905 of 2006 (Adarsh Madhya Vidyalaya, Bishan Vs. The State of Bihar & Ors.) was also dismissed and they had also preferred L.P.A. No. 1546 of 2012 which was dismissed for non-prosecution.

(3.) Heard the learned counsel for the writ petitioner-appellant, Sri Anil Kumar Mukund and learned counsel for the State.