BHARTENDU NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the learned Counsel for the State of Bihar as also the learned Counsel for the Bihar Sanskrit Shiksha Board.

(2.) THE petitioners claim to be Headmaster/Secretary of Sanskrit Schools in the District of Saharsa and Supaul established in between the year 1978 to 1981. It is their further case that fees and forms of its students for appearing at the Prathma/Madhyama Examination have been accepted continuously since then and only now the same has been refused with regard to 2009 Examination. The petitioners have placed on record documentary evidence including money receipt of the permission granted by the State Government for acceptance of their fees and forms and deposit thereof, but presently in pursuance of some report of the Department of Vigilance not specific to the institution of the petitioners acceptance of the fees and forms is being denied.

(3.) A counter affidavit has been filed on behalf of the respondent -Board.