S N UPADHYAYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER was earlier member of one of the Board of Directors constituted in the past to look after the affairs of the Jagjivan Ram Institute of Parliamentary Studies and Political Research. He has preferred this writ petition in public interest to create awareness regarding the important role of this institute and activate the State Government to find out ways and means for better management and utilization of this institute in better public interest.

(3.) PETITIONER has suggested that as in the past, a Board of Directors may be constituted by the State Government so that eminent persons may be associated with affairs of the institute and it may. gain in stature and fame.