ST MARY S MIDDLE SCHOOL, LATEHAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-3-151
HIGH COURT OF JHARKHAND
Decided on March 12,2010

ST MARY S MIDDLE SCHOOL, LATEHAR; ST XAVIER S MIDDLE SCHOOL, LATEHAR; SATYA JYOTI NIKETAN MIDDLE SCHOOL, LATEHAR Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) It is submitted that the District Superintendent of Education, Latehar has already recommended the case of the petitioners for grant of recognition/status of religious minority institution by letter no. 58 dated 21.01.2008. It is further submitted that similarly situated, other school namely St. Paul Middle School, Bhaluka, District West Singhbhum has been granted recognition, but petitioners have not received any communication in this regard.
(2.) State counsel submitted that in the absence of counter affidavit, he is not in a position to accept or controvert the submission of the petitioners. However, the matter will be looked into.
(3.) In the circumstances, petitioners are permitted to make a fresh representation before the Secretary, HRD department, Ranchi - respondent no. 1 and the Director, HRD department, Ranchi - respondent no. 2, who will pass a reasoned order in accordance with law on the application of the petitioners for grant of recognition/status of religious minority institution, as early as possible and preferably within a period of four weeks from the date of receipt/production of a copy of this order.;


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