HARENDRA PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this P.I.L. the petitioner seeks a writ in the nature of mandamus commanding the respondents to change the name of place or location from Harbansh High School, Police Station. Sub -Centre of Health, Sub -Centre of Animal Husbandry, Kanya Middle School and Chandi Choak situated and located on Thana Nos. 152. 150 and 153 at Villages Narbirpur. Narhi and Bahiyara.

(2.) IN our opinion, such relief cannot be granted. (See J.R.Raghupathy etc. VS. State of Andhra Pradesh and others: A.I.R. 1988 Supreme Court 1681). It is for the administration to locate the centres, School, Health Centre according to their administrative considerations.

(3.) THUS , no judicial interference is called for. This petition, thus, has no merit. It is accordingly dismissed.