EXALT EDUCATIONAL TRUST Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior advocate appearing for the appellant and Mr. Pushkar Narain Shahi, learned Additional Advocate General No.6 appearing for the State.

(2.) This appeal under Clause 10 of the Letters Patent has been filed by the appellant challenging the judgment dated 19.06.2017 passed by the learned Single Judge in CWJC No. 3060 of 2017 whereby the writ petition filed by the appellant has been dismissed and the appellant has been directed to pay a sum of Rs.50,000/- to each of the students within a period of three months from the date of the order.

(3.) The appellant is a trust. It has filed the appeal through its Chairman Deepak Kumar. It has pleaded that one of the object of the trust is to establish and manage educational institutions including technical and professional institutions. Consistent with the object of the trust, it has established Exalt College of Polytechnic (for short 'College') at village Kanhauli within the district of Vaishali.