NARENDRA NATH TIWARI ,J. - (1.) THE petitioners are fathers of the students of Class -X studying in Dhobna High School, Jamtara. Their wards had studied in the school and had completed full course for appearing in the Matriculation examination to be held in 2013. For that purpose, the students have to be registered with the Jharkhand Academic Council. The petitioners' wards, therefore, applied for registration with the Jharkhand Academic Council in the prescribed format, but the Jharkhand Academic Council did not accept their applications. The petitioners came to know that there is some dispute in the matter of recognition of the said school.
(2.) SO far as the petitioners are concerned, they observed that the students were studying in the said school and were allowed to appear in the Matriculation examination even from the time when the school was in the State of Bihar before re -organisation of the State of Jharkhand and the then Bihar School Examination Board allowed the students to appear and issued certificates. The petitioners are not at fault and their wards along with other students have completed the course and are eligible for appearing in Xth examination. Even the Jharkhand Academic Council has allowed the students of that school to appear in the examination till 2010. There is no reason why the registration of their wards is refused by the Council. However, the application for registration has not been accepted and the fate of their wards is hanging in balance. Having no alternative, the petitioners have filed this writ petition. The writ petition has been opposed by the Jharkhand Academic Council. In the counter affidavit filed by them it has been stated, inter alia, that Dhobna High School, Jamtara is neither a recognized school from Government nor it has permission of establishment. The Jharkhand Academic Council has to conduct examination of the institutions recognized by the State Government only as provided in the Jharkhand Academic Council Act. Since Dhobna High School, Jamtara is not recognized institution, the respondents cannot accept registration application of the students.
(3.) I have heard learned counsel for the parties.;