IMRAN AHMAD Vs. MD. SERAJUL HAQ

JUDGEMENT

(1.) The matter has come up for review of the judgment and order dtd. 11/5/2016 in C.W.J.C. No. 4750 of 2015. The case has come before us after the Apex Court refused to entertain the Appeal bearing S.L.A. (C) No (s). 22578/2016 (Secretary, Madarsa Hashmia Parsahi No. 714 vs. State of Bihar through Principal Secretary, Department of Education, Government of Bihar at Patna and Ors.). The Supreme Court granted the petitioner therein, leave to withdraw the Special Leave Petition with liberty to file a review petition before the High Court. The Special Leave Petition was accordingly dismissed with liberty sought for.

(2.) However, while parting with the matter, the Apex Court stated clearly as follows:-

(3.) Nevertheless, the matter has come up for review before this Court on an application filed by one Imran Ahmad who was the Secretary of Madarsa Hashmia, Parsahi No. 714, resident of Kosi Colony (Therbitta East) Punarvash. The review-petitioner herein, was the Respondent No. 8 in the writ application and had appeared therein and filed counteraffidavit.