Ananda Sen, J. - (1.) By way of a Public Interest Litigation, this petitioner has prayed for the following relief which is quoted below for better appreciation.
(2.) To direct the respondents to pass reasoned order on the application dated 15.3.2016 and 12.7.2016 submitted by the petitioner in the interest of students studying in Jharkhand State in the Inter Colleges and + 2 High Schools, so that the schools/inter colleges should effectively impart the teaching to the students who are studying in Inter Colleges/ +2 High Schools affiliated by Jharkhand Academic Council and grant-in-aid given by the State of Jharkhand through Human Resources Development Department, Government of Jharkhand.
(3.) Further amend the Jharkhand Academic Council Act, 2002 and rule which has been issued by notification dated 4.3.2003 in terms of representation dated 15.3.2016 and 12.7.2016 and also amend the notification dated 27.12.2005 issued by the Human Resources Development Department, Government of Jharkhand, Ranchi and also amend the Acts and Rules considering the representation dated 15.3.2016 and 12.7.2016 submitted by the students who are studying in Inter Colleges/ + 2 High Schools. The number of Inter College 300 (190 are permanent affiliated + 110 provisionally affiliated by J.A.C, Ranchi.;