SHASHI BHUSHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HAVING heard learned counsel for the parties and the girl Rubi Bhushan who is present before us, it transpires that Miss Rubi has been admitted to Bankipur Government Girls High School, Patna. Since she has not earlier been educated regularly, she has been admitted to Class VI since October, 2007 and is in Girl 'sHostel.

(2.) TILL present, she expresses her anguish and is not willing to go with her father who is also present and given vent to her feeling to her father that he has not given her the care or affection of father. However, the father who is present before us, has stated that he is a Research Scholar at Roorkee and is a permanent employee of N.I.T., Jamshedpur, and is williing to take her if she is willing to go with him and to provide best education wherever she wants to have. We are further informed that Bankipur Government Girls High School, Patna enjoys a fairly good reputation for girls ' education. In these circumstances, we allow the continued stay of the girl at Bankipur Girls ' School hostel to continue her studies and direct that the petitioner deposits Rs. 12000/ (twelve thousand) provisionally to meet the expenses of the girl for boarding, lodging and other school expenses for one year. In addition thereof, he will deposit Rs. 6000/ - (six thousand) with the school from which pocket money could be disbursed for montlhy expenditure. If any more expenses are required, it may be informed to the father of the girl at the address -Shashi Bhushan Prasad, son of Sri Ram Briksha Rai, resident of Village -Shyam Bakhari, P.O. -Bara Jai Ram, P.S.Dhaka, District -East Champaran at present Research Scholar, Mechanical and Industrial Engg. Department, I.I.T., Roorkee (Uttarakhand) and Room No. F. 07, M.R. Chopra Bhawan, I.I.T., Roorkee.

(3.) IN the interest of the girl and in an effort to rehabilitate the girl with her parental relations, we permit that the petitioner can meet the girl at Hostel in the presence of the Principal of the School or any other officer of the school nominated by the Principal once a month after prior notice. However, the first meeting may not take place until her scheduled examinations in March, 2008 are held.