R.P.s. Inter College, Chakradharpur vs State of Jharkhand & Ors

This case is taken up through video conferencing.

I.A. No.3974 of 2020:

The present interlocutory application has been filed on behalf of the petitioner for staying the operation, implementation and execution of the impugned order as contained in memo no.1758 dated 25th June, 2019 (Annexure-6 to the writ petition) passed by the Director, Secondary Education, Jharkhand, Ranchi.

Mr. Indrajit Sinha, learned counsel for the petitioner, submits that the State respondents (respondent nos.1 to 5) have not yet filed counter affidavit despite time granted to them vide order dated 2nd March, 2020. It is further submitted that the result of Class-X has already been published and admissions in intermediate courses are being taken. It is, thus, submitted that if the petitioner-College is not permitted to take admissions in different intermediate courses, the entire academic session will get wasted and it will suffer irreparable injury and financial loss.

Mr. Mukesh Kumar Sinha, learned Sr. S.C.I, submits that the State respondents may be given last indulgence to file counter affidavit within a period of two weeks.

Ordered accordingly.

Mr. Anil Kumar, learned senior counsel, assisted by Mrs. Richa Sanchita, learned counsel for the respondent no.6, submits that a counter affidavit on behalf of the said respondent has already been filed.

Having heard learned counsel for the parties and considering the fact that the permanent recognition given by the State Government to the petitioner-College has been cancelled vide impugned order as contained in memo no.1758 dated 25th June, 2019, legality of which is under challenge in the present writ petition, I am of the view that it is not a fit case to grant interim order in favour of the petitioner.

Therefore, I.A. No.3974 of 2010 is rejected.

W.P.(C) No.7382 of 2019:

Put up this case under appropriate heading after three weeks.