SHREE CHANDRASHEKHAR, J. - (1.) SEEKING a direction upon the respondents for grant of permanent recognition, the present writ petition has been filed.
(2.) THE brief facts of the case are that, the petitioner claiming himself the Secretary of Kabir Women's Inter College, Mango, Jamshedpur approached this Court in W.P.(C) No.7064 of 2011, which was disposed of vide order dated 31.01.2012 permitting the petitioner to make a fresh application before the Jharkhand Academic Council. A direction was issued to the Jharkhand Academic Council for considering the representation, if any, preferred by the petitioner within a period of three months. It was further ordered that until disposal of the petitioner's application, the respondents shall not disturb the existing status of the College. Thereafter, an enquiry was conducted and a report was prepared by the District Education Officer, which was forwarded by the Jharkhand Academic Council to the Director, Secondary Education. A favourable recommendation though was sent by the Jharkhand Academic Council in favour of Kabir Women's Inter College to the respondentState of Jharkhand, the grievance of the petitioner is that no decision has been taken in this regard. An interlocutory application being, I.A. No.490 of 2015 has been filed by the petitioner annexing a copy of letter dated 27.06.2014 whereby, a communication was sent to the Jharkhand Academic Council seeking certain clarification in the matter. The Jharkhand Academic Council vide letter dated 21.08.2014 asked clarifications, which the petitioner submitted vide letter dated 17.10.2014.
(3.) HEARD learned counsel appearing for the parties and perused the documents on record. The learned counsel for the petitioner submits that inspite of report submitted to the Director, Secondary Education, no decision has been taken in the matter and the Jharkhand Academic Council has refused to accept fee and issue question papers for the examination for students of Class11. It is further submitted that in view of order passed by this Court on 31.01.2012, the Jharkhand Academic Council was under a duty not to disturb the existing status of the College however, the Jharkhand Academic Council has refused to permit the students from appearing in Class11 examination.;