KEDAR NATH LALDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner, who is an old alumini of Netarhat Awasiya Vidyalaya (hereinafter referred as the said school), has preferred the present Public Interest Litigation primarily seeking direction upon the respondents particularly the respondent nos. 1 to 5 to constitute Netarhat Vidyalaya Samittee (in short NVS) afresh as per the provisions of the Memorandum of Articles & Association framed by the Government of Jharkhand for better management of the said school.

(2.) The petitioner appears in person and submits that the said school was established on 15/11/1954 at Netarhat through resolution passed by the Bihar Legislative Assembly and has been a public residential school based on "Gurukul tradition".

(3.) It is submitted that the authorities of the present NVS and the Principal of the said school have been functioning in total disregard to the welfare of students as well as they are also indulged in corrupt practices due to which performance of the said school has been deteriorating day by day.