SURENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to issue a notification for taking over the Management and Control of Ragho Saryug Ucchavidyalaya, Dhurgaon Madanpur, in terms of sub-section (3) of Sections of the Bihar Non-Government Secondary Sehool (Taking over of Management and Control) Act, 1981 hereinafter called and referred to as 'the said Act'

(2.) According to the petitioners the aforementioned School was established on 2-10-1980.

(3.) The petitioner No. 2 was alleged to be the Head Master of the said School and petitioner No. 1 is alleged to be the Secretary of the Managing Committee of the said School.