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Judgment
Heard learned counsel for the petitioners; learned AC to AAG 15 for the State and learned counsel for the Bihar School Examination Board (hereinafter referred to as the 'Board').
From the pleadings and materials on record, the Court finds that the order dated 30.06.2016 passed in CWJC No. 4913 of 2015 has been substantially complied with.
Learned counsel for the Board pointed out that certain queries have been asked from the institution and the same has not been replied to and even as per the order of the Court, the release of grant in aid had to be in a manner that the funds do not fall in wrong hands. It was submitted that query with regard to the same has not been replied to by the institution, though the other direction of constituting the Managing Committee, has been complied with under order dated 15.11.2017.
Learned counsel for the petitioners submitted that the institution has sent its reply on May, 2019 itself. However, the Court finds that no such affidavit has been filed on behalf of the petitioners indicating such reply sent by the institution in question.
In view thereof, the Court does not find any deliberate or willful disobedience of the order dated 30.06.2016 passed in CWJC No. 4913 of 2015.
Accordingly, the application stands disposed off with the observation that upon receipt of response, if already not sent, the authorities shall ensure that the matter is taken to its logical conclusion without any undue delay.