SHAILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties. Petitioners are students of Bihar Institute of Silk and Textile, Nathnagar, Bhagalpur. Petitioners have raised a grievance that the curriculum adopted by the said Institute was for a Diploma Course in Silk Technology since the year 2006 but instead of seeking affiliation for such Diploma Course from Bhagalpur University to which this Institute was earlier affiliated or from the State Board of Technical Education, Bihar which has been recently constituted, so that petitioners who are matriculates may have the advantage of a diploma at post matriculation stage, the concerned respondents have approached the Bihar School Examination Board for conducting examination of the petitioners. This according to petitioners, would be against the interest of the Institute and the petitioners because they would be getting only a certificate as per the stand of the Bihar School Examination Board and the examination will be conducted not on semester basis as proposed in the syllabus but annually or on completion of two years course. The stand of the petitioners is that the concerned respondents must apply themselves seriously so that the approved curriculum which has been formulated by a technical authority at Bangalore relating to Silk Industry, may be effectively implemented.

(2.) IT is not for this Court to enter into arena of policy making. The State and its authorities are fully competent to decide such grievances of the petitioners. However, this Court finds from the counter affidavit filed on behalf of respondent no. 3, the Director, Handloom and Sericulture, Government of Bihar, Patna which is under the Industrial Development Commissioner, Department of Industries, Government of Bihar that the grievances and problems of the petitioners and the concerned Institute have not been given proper consideration. It affects the future of the Silk Industry in Bihar as well as that of students like the petitioners. In the larger interest of the students and the Institution, the aforesaid grievances of the petitioners are directed to be considered by respondents no. 2 and 3 afresh in consultation with the Bhagalpur University as well as the State Board of Technical Education, Bihar whose norms and guidelines have been annexed as Annexure -9, so that by way of policy the best course of action is decided by the concerned respondents without any delay, preferably within two months from today.