BIHAR SCHOOL EXAMINATION BOARD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manish Kumar, learned counsel appearing for the appellant Bihar School Examination Board (hereinafter referred to as 'the Board'), Mr. Tej Bahadur Singh, learned senior counsel appears for the respondent-writ petitioner with due assistance of Mr. Kripa Nand Jha, the Advocate on record, Mr. Sunil Kumar Singh, learned counsel appears for the National Council for Teacher Education and learned counsel for the State appearing for the Department of Art, Culture and Youth Affairs, Government of Bihar.

(2.) This intra court appeal is filed to question the order dated 12.10.2017 passed by a learned Single Judge of this Court in CWJC No.4035 of 2017, whereby the writ petition has been allowed with costs quantified at Rs.5,00,000/- by way of compensation for being utilised for the welfare of the students of the college in question.

(3.) The case in hand cuts a very sorry figure on the manner in which the Teachers Training Institutions who provide training to teachers for the betterment of the educational standards and consequentially the society, are being treated. The institution in question which is represented through Mr. Tej Bahadur Singh, learned senior counsel, is running within the State since 1987 with due recognition from the State Government and since thereafter by the National Council for Teacher Education ('NCTE' for the sake of brevity) on the enforcement of the NCTE Act, 1993 (hereinafter referred to as 'the Act').