Middle School Chitari vs The State of Jharkhand and Others

R.R. Prasad, J.

I.A. No. 2880 of 2011

Heard learned Counsel appearing for the Petitioner and learned Counsel appearing for the State on interlocutory application bearing I.A. No. 2880 of 2011.

Learned Counsel appearing for the Petitioner submits that under an scheme of the Central Government, the School known as Middle School, Chitari, Dadu, Lohardaga was recommended by the Committee for being upgraded as High School. That recommendation, got approval of the Cabinet of the State of Jharkhand, but the District Education Officer, Lohardaga by disobeying the order of the Government directed the Principal of the upgraded Middle Schooll, Dadu to take admission in Class-9 and 10 for the Sessions 2011-12, in stead of direction being given to the Middle School, Chitari, as upgraded Middle School, Dadu has never been upgraded as High School..

When the Petitioner came to know, he raised an objection in this regard before the Respondent No. 4-Regional Deputy Director of Education, South Chhotanagpur Division, Ranchi. On such objection, a Committee was constituted, who after inspecting both the schools, came to the conclusion that the Petitioner''s school has rightly been upgraded. In spite of that, District Education Officer, Lohardaga is not providing the forms to be submitted by the School to the Jharkhand Academic Council, Ranchi for the registration of the students and, therefore, District Education Officer, Lohardaga be directed to issue necessary forms to the school for needful.

Learned Counsel appearing for the State seeks three weeks'' time to seek instruction and to file counter affidavit.

Prayer is allowed.

Let this matter be listed after three weeks.

Meanwhile, District Education Officer, Lohardaga shall issue necessary forms for registration of the students. Any registration made shall be provisional and will be subject to the result of this writ application.

I.A. No. 2880 of 2011 is allowed and disposed of.