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Judgment
Heard learned counsel for the petitioners; learned AC to AAG 15 for the State and Mr. Satyam Shivam Sundaran, learned counsel for the Bihar Sanskrit Shiksha Board (hereinafter referred to as the 'Board').
In terms of order dated 04.09.2019, show cause has been filed on behalf of the District Magistrate, Bhojpur in all the three cases bringing on record the report sent by him to the Board.
Learned counsel for the Board submitted that upon receipt of the same, in the meeting of the Board held yesterday, a decision was taken and because the existence of the School was doubtful, the prayer for recognition has been rejected. He submitted that the communication of the decision could not be brought on record due to paucity of time.
Having regard to the aforesaid, the Court finds that the orders of the Court dated 19.11.2016 passed in CWJC No. 6742 of 2016; CWJC No. 6567 of 2016 and CWJC No. 6631 of 2016 have been complied with.
Accordingly, the applications stand disposed off.
However, learned counsel for the Board shall serve copy of the order passed in the matters by the Board yesterday to learned counsel for the petitioners latest within one week from today.
It shall be open to the petitioners to move before the appropriate forum, in accordance with law, against such decision of the Board dated 25.09.2019.