- (1.) The present petition has been preferred for the following prayers : (i) For the direction upon the respondents to immediately and forthwith take action for repairing of Hostel meant for the Students of Schedule Caste situated at Government Plus two School, Kanke which sas initially been prepared at the cost of Rs.85 Lacs in the year 2009, but within two years of preparation, it has reached to an extremely deplorable and pathetic condition and in fact it has become hazardous for the students living in the Hostel. (ii) To command upon the respondents to bring entire detail of construction cost of the above hostel and after perusal of the same is showing cause upon the respondents as to how even after investing such huge amount in construction it has became deplorable within one year of construction and further to show cause upon respondent no.2 as to what action has been taken against the erring officials due to latches of whom the Hostel has reached in a deplorable condition.
(2.) Counsel appearing for the petitioner submitted that some repairing work was required at the Hostel meant for the students of the scheduled caste situated at Government Plus II School at Kanke area in the city of Ranchi and for that the purpose the whole petition has been preferred.
(3.) The counsel appearing for the State, Additional Advocate General, submitted that in pursuance of the several orders passed by this Court and also looking to the exigencies of the work to be done at the hostel in question the necessary repairing work has already been started and it is in the final stage. Thus, the necessary repairing work will be completed within a period of six weeks. To that effect, the affidavit dated 25th November, 2011 has also been filed and it is stated in the paragraph no.5 thereof, in detail about the status report of the work already been done. The colour photographs have also been annexed.;