JAMIL CHOWDHURY Vs. BANGLADESH

JUDGEMENT

(1.) On an application under Article 102 of the Constitution, this Court issued the Rule in the following terms: Let a Rule Nisi be issued calling upon the respondents to show cause as to why the memo bearing No. [xxx xxx xxx] dated 09.01.2013 issued under the signature of the respondent no. 8 directing the respondent no. 2 not to take any steps regarding the program of constructing 150 seats accommodating class Room and 150 bed womens hostel for Bangladesh Female Academy (BFA) situated within Upazilla-Derai, District-Sunamganj as evident from Annexure-F(1) to the writ petition and D.O. letter No. [xxx xxx xxx] dated 13.12.2012 issued by the respondent no. 9 requesting the concern Minister of Ministry of Education for taking appropriate steps for cancellation of allocation of fund in the name of Bangladesh Female Academy (BFA) situated within Upazilla-Derai, District-Sunamgnj as evident from Annexure-F to the writ petition should not be declared to be have been passed without lawful authority and is of no legal effect and why the respondents should not be directed to allocate the fund for the project of Bangladesh Female Academy (BFA) and start construction and/or pass such other or further order or orders as to this Court may seem fit and proper.