SIMDEGA CATHOLIC DIOCESAN EDUCATION SOCIETY Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-11-101
HIGH COURT OF JHARKHAND
Decided on November 21,2008

Simdega Catholic Diocesan Education Society Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) The present writ petition has been preferred to consider the case of the petitioner and come out with the final decision in order to declare the school of the petitioner Narpati High School, Samsera, District -Simdega as religious minority secondary school in the light of the recommendation made by the different authorities contained in letter No.2243 dated 15.3.84, letter No.990 dated 30.6.2000 and subsequent recommendation of the Sub Divisional Education Officer, Simdega and District Education Officer, Gumla. The counsel for the petitioner submits that a committee was already appointed with regard to taking a final decision and report is awaited.
(2.) IN the light of the aforesaid submission which has not been disputed even by the counsel for the respondents this writ petition is disposed of. It goes without saying that if the report is in favour of the petitioner, then certainly it will be acted upon and if it is against him, he has liberty to challenge the same for a remedy before the appropriate forum. This writ petition is accordingly disposed of.;


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