SHANKER PODDAR Vs. SHEO KUMAR MISHRA

JUDGEMENT

(1.) As both these applications involve common questions of fact and law, they were, with the consent of the learned counsels for the parties were heard together and are being disposed of by this common judgment.

(2.) However, the relevant facts which may be necessary for disposal of these writ petitions would be noticed separately.

(3.) In these writ petitions the question with regard to the interpretation of Saction 3(4) and Section 4(3) of the Bihar Non-Government Elementary School (Taking Over of Management and Control) Act, 1976 arises for consideration.