DAV HIGH SCHOOL THROUGH SECRETARY LAXMAN YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2001-8-72
HIGH COURT OF JHARKHAND
Decided on August 24,2001

Dav High School Through Secretary Laxman Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by D.A.V. High School through Laxman Yadav, Secretary, against the order contained in Memo No. 521. dated 29th May. 2001.
(2.) THE main grievance of the petitioner is that the District Education Officer. Dhanbad has no jurisdiction to interfere with the day to day affair of a minority school, nor he has jurisdiction to induct S.D.E.O, Dhanbad as working Secretary of the School. On notice, 6th respondent Suresh Singh has appeared and filed counter affidavit. A separate counter affidavit has been filed on behalf of State Authority, like respondent No. 4. An intervention application being LA. No. 1066/2001 has been filed on behalf of two teachers, namely, Pandit Ranvijay Kumar and Baban Upadhayay. Another intervention application, being I.A. No. 1086/2001 has been preferred on behalf of 11 teaching and non -teaching employees of the school.
(3.) HEARD the parties.;


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