- (1.) Mr. Ajit Kumar, learned counsel appearing for the petitioner submitted that the order dated 29.5.2010 passed in W.P.C. No. 2395 of 2010 in the case of Tata Worker's Union High School, Kadma Student Guardians Association Vs. The State of Jharkhand and others (annexure 6) also applies to the petitioner-students as they are ex/regular students, which has been confirmed by the Principal of the school.
(2.) On the other hand, Mr. M. S. Anwar, learned senior counsel for the Jharkhand Academic Council submitted that the said order was passed in peculiar facts and it was said that it should not be treated as precedent. Moreover, the said order was applicable to the private students of the School only and not to the ex/regular students. He further submitted that if Jharkhand Academic Council is directed to take examination of the students of petitioner's school, it will have to hold supplementary examination for all the ex/regular students, though the system of supplementary examination has been abolished. He lastly submitted that no useful purpose will be served by remitting the matter to the Secretary, Department of HRD, as by the time he takes a decision one way or the other, Jharkhand Academic Council will be preparing for the next annual examinations to be held in the month of February-March 2011.
(3.) In view of the fact that the next examination are going to be held in the month of February-March 2011, no useful purpose will be served by referring the matter to the Government, as prayed. With these observations, this writ petition is disposed of.;