MD.TAUHEED ALAM Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent is directed against the order dated 01.12.2016 passed by the learned Single Judge in CWJC No. 6243 of 2016 whereby the writ petition filed by the appellant has been dismissed.

(2.) The writ petition was filed for the following reliefs :

(3.) It is the contention of the appellant that the order dated 06.01.2012 passed by the District Education Officer , Kisanganj is arbitrary and with malafide intention only to provide undue benefit to the private respondent ignoring the materials and records produced by the appellant as well as ignoring the earlier report of the District Education Officer, Kisanganj dated 10.06.2011. The Madarsa of the appellant is bonafide which fulfills all the criteria as well as guidelines issued by the Bihar State Madarsa Board and a large number of students of the locality are being benefited by the said Madarsa and also appearing in Vastania Chaharum (Class 8) Board examination.