SURESH PRASAD MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner learned counsel for the official respondents No. 1 to 5 and respondent nos. 7 to 11.

(2.) No one appears on behalf of the Managing Committee of the School in question, respondent no. 10, who has been held to be fully aware of pendency of the present writ application in pursuance of the order dated 16.5.2008, consequent to the service of notice on respondent no. 11, the Headmaster of the School.

(3.) Learned counsel for the respondents no. 1 to 5 has raised an objection that the impugned order dated 24.10.2000 passed by the Chairman of the Bihar Sanskrit Shiksha Board is appelable under Section 24 of the Bihar Sanskrit Shiksha Board Act and therefore the writ petition is not maintainable.