UMESH CHANDER SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) In this case, grievance has been raised by the appellant against the Office Order issued by the Bihar School Examination Board, vide letter No.-BSEB(SS)Coll-Estab/7342 dated 20.03.2015, by which the private respondent no. 12 has been made the Secretary of the Managing Committee along with Rakesh Kumar Singh to be the Incharge Principal of Sri Anugrah Narayan Singh College.

(3.) Dispute between the present appellant and Harendra Kumar Singh (respondent no. 12) exists for a long period as to who will take control the management of the said college, for that Harendra Kumar Singh approached this Court in C.W.J.C. No.11616 of 2012 for declaration in his favour to be Secretary of the Managing Committee of college, but this Court instead of giving any relief, dealt with matrix of area of dispute in paragraphs 6 and 7 in the order, had directed that it is a disputed question of fact, so proper forum will be the civil suit and whoever wants to establish his right to declare themselves as Secretary and Principal In-charge of the said college, they must file a civil suit for such relief.