Sanjay Kumar vs The State Of Bihar
2023 Latest Caselaw 771 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.19786 of 2018
     ======================================================

Sanjay Kumar Son of Mathura Prasad Singh Resident of village- Birpur, Police Station - Kanti, Distt- Muzaffarpur.

... ... Petitioner/s Versus

1. The State Of Bihar Through the Principal Secretary Human Resources Department Bihar, Patna.

2. The District Magistrate, Muzaffarpur.

3. The District Education Officer, Muzaffarpur.

4. The District Programme Officer, Muzaffarpur.

5. the Block Education officer, Kanti, Muzaffarpur.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      None
     For the Respondent/s   :      Mr. Jitendra Kumar Roy 1, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 14-02-2023

1. No one appears for the petitioner.

2. The petitioner claims that the Adarsh Rajkiya

Middle School situated at Birpur, Kanti was the land donated by

the petitioner's grandfather and he therefore claims that the

name of the grandfather be prefixed with the name of the

school. The question with regard to naming any school in the

name of the donor, cannot be said to be a right either for person

who has donated or his heir like the petitioner. If it is a condition

of the gift, consequences of violation thereto lies elsewhere in Patna High Court CWJC No.19786 of 2018 dt.14-02-2023

the Civil Court.

3. The writ petition would not be mantainable for

such declaration and is accordingly dismissed.

(Sanjeev Prakash Sharma, J) Sachin/-

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