R.K.MERATHIA, J. - (1.) PETITIONER claiming to be the Secretary of Baghpag Damin High School, Bansjori has filed this writ petition for a direction upon the respondents to take over/nationalise the said School in accordance with the relevant rules and procedure.
(2.) COUNSEL for the State submits that the said school is not a Project School and the same has not been recognised by the State Government. He further submits that another project, school namely Prithvi Chand Kisku High School Kauwadhab and the present school are situated within the distance of 1/2 kilometre. Therefore, State Govt, decided on 3.12.1982 to recognize only the said school namely Prithvi Chand Kisku High School, Kauwadhab and it was decided to transfer the Baghpag Damin High School, Bansjori elsewhere. Counsel for the petitioner submits that petitioner is a Project School and now it has been shifted to a place situated more than four kilometres from the said Prithvi Chand Kisku High School, Kauwadhab.
(3.) IN the circumstances, petitioner is permitted to make a fresh representation annexing all the documents, on which, he relies, before the Director, Secondary Education, Govt., of Jharkhand, Ranchi (respondent No. 2). Respondent No. 2 will enquire into the matter, and may call for reports from the concerned authorities of the district concerned. He will place the entire matter before the appropriate committee competent to take decision in such matters for taking a decision in accordance with law. All these exercises should be completed within three months from the date of receipt/production of a copy of this order. With these observations and directions, this writ petition is disposed of.;