RAJYASHREE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Counsel for the Bihar School Examination (Senior Secondary) Board who also represents the erstwhile Bihar Intermediate Education Council, learned Counsels for the respondents 9, 11 and 12. No one appears on behalf of the Department of Higher Education, Government of Bihar.

(2.) In view of the nature of the order proposed to be passed, this Court considers it proper to state only the facts of the case to the extent necessary.

(3.) Shahid Shashi Prasad Singh Inter College, Shambhuganj at Banka was established in the year 1979. It was granted affiliation under the Bihar Intermediate Education Council Act, 1992 (hereinafter referred to as 'the Act'). A Governing Body of the College was constituted under Section 44(1) of the Act on 23.9.1994, at Annexure- 4. The name of the petitioner figured in the same as one of the doner members. Under Section 44(2) of the Act read with the Bihar Intermediate Education Council (Establishment and Examination) Rules, 1994 (hereinafter called 'the Rules') the term of this Managing Committee was for three years. It is not in controversy between the parties that this Managing Committee ran its full term without being questioned or annulled.