PRITHAVI SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this Letters Patent Appeal under Clause 10 of the Letters Patent of the Patna High Court, the challenge is against the judgment, dated 31.8.2006, recorded by the learned Single Judge, in a writ application being CWJC No. 3206 of 2006.

(2.) UPON request of the learned counsel for the parties, this appeal is taken up for final hearing at the stage of admission itself.

(3.) THE said writ petition came to be disposed of by order dated 12.9.1990 with a direction to the Government to consider the recognition matter and at the same time, to permit the institution to sponsor its students to appear at the examination to be conducted by the respondent -Board. It was further directed that the result of those sponsored students shall not be published until question of recognition of the institution is finally decided by the State Government one way or the other.