(1.) This writ application has been filed on behalf of the Primary-cum-Middle Sanskrit School, Kishanpur Yusuf in the district of Samastipur through its Headmaster seeking quashing of the order as contained in Memo No. 3459 dated 19.07.2016 issued under the signature of the Secretary of the Bihar Sanskrit Shiksha Board (hereinafter referred to as 'the Board'), whereby and whereunder recognition of the petitioner-school has been granted with effect from 17.05.2011, i.e. from the date of the order passed in C.W.J.C. No. 5544 of 2006 (Primary-cum-Middle Sanskrit School v. The State of Bihar and Ors.) , which was filed by the petitioner, which, according to the petitioner, is contrary to the said order.
(2.) It is the case of the petitioner that the said school ought to have been given recognition with all financial benefits with effect from 01.01.1985. In nutshell, the petitioner is claiming that since similarly circumstanced 205 Sanskrit Schools were recognised with effect from 01.01.1985 with financial aid, therefore, this school should also be extended the benefit of recognition with financial aid with effect from 01.01.1985.
(3.) Under the orders of this Court dated 17.05.2011 passed in C.W.J.C. No. 5544 of 2006 (Primary-cum-Middle Sanskrit School v. The State of Bihar and Ors.) , the Board had accorded recognition in favour of the petitioner through Memo No.1329 dated 01.04.2016 with immediate effect and subsequently through Memo No.2824 dated 17.05.2016, approval of the teachers of the school was also accorded.