Amareshwar Sahay, J. - (1.) IN all these writ petitions, two fold prayer have been made by the petitioners; first is for a direction to the Respondent Nos. 7 and 8, not to withhold the result of the students who have already appeared in Matriculation Examination from the school of the petitioners, and secondly, to quash the Letter dated 6.4.2010 as contained in Annexure -10 to the writ petition, whereby the Secretary, Jharkhand Academic Council, Ranchi, has informed the respective Principals of the Project Girls High School of the State that until the documentary proof is produced relating to legal status of the schools in question, the registration of the School for the Session 2009 -11 shall not be accepted and the result of the matriculation examination would be kept pending.
(2.) THE matter was taken up earlier by this Court on 21.5.2010, and after hearing the parties were directed to sit together and hold a joint meeting, so that the dispute may be resolved amicably. Subsequent thereto, the Director, Secondary Education, Government of Jharkhand (Respondent No. 3), as well as the Secretary, Jharkhand Academic Council (Respondent No. 8) and the representatives of the petitioners held the joint meeting, and thereafter, an order as contained in Annexure -'A' to the supplementary counter affidavit has been issued by the Respondent No. 3, Director, Secondary Education directing the Academic Council to publish the result of the Matriculation Examination of those students who appeared in the said examination from the school of the petitioners. Therefore, it appears that the main grievance of the petitioners is already going to be redressed. The respondents are directed to publish the result by 31.5.2010 positively. So far as the dispute with regard to registration of the schools is concerned, in my view, Respondent No. 3, the Director, Secondary Education, Human Resources Development Department, Government of Jharkhand, shall consider the prayer of the petitioners for registration of the students in Class -IX after hearing the representative of the petitioners, and accordingly, the petitioners are directed to submit their respective representations stating therein detail about their claim and grievance along with supporting documents, if any, within a period of two weeks. On receipt of such representation, the Respondent No. 3, Director, Secondary Education, Human Resources Development Department, Government of Jharkhand, shall consider the respective claims and pass appropriate reasoned order in accordance with law after giving adequate and reasonable opportunity of hearing to the petitioners, within a period of eight weeks from the date of filing of such representation.
(3.) WITH the aforesaid observation and direction, this writ petition stands disposed of.;