Harendra Pratap Singh vs State of Bihar and Others

Heard learned Counsel for the Petitioner and the Respondent State.

The present application for initialing a contempt proceeding against the opposite parties has been filed for willful non-compliance of order dated 24.8.98 in CWJC No. 5363 of 1998. While disposing of the aforesaid writ application which was a P.I.L., this Court in view of the fact that the matter related to changing the place and name of the school in question, refrained from granting any relief in favour of the Petitioner, specifically in view of the judgment of the Supreme Court in the case of Uptron India Limited Vs. Shammi Bhan and Another, . As the question of locating centres, school, health centres and others were totally the discretion of the administration no writ could be issued in favour of the Petitioner. As the writ petition has already been dismissed, the present MJC application appears to be misconceived and is, accordingly, dismissed.