RAJESH SHANKAR, J. - (1.) The present writ petition has been filed for issuance of direction upon the respondent-authority to extend the date of online registration of regular students of Lal Mohannath Sahdeo Memorial Inter College, Itki, Ranchi for the Session 2016-18 for I.A, I.SC and I.Com and to provide user ID and password to the Principal In-charge of the said college so that the process of online registration of the students could be completed.
(2.) It appears that vide order dated 06.11.2017, the respondent - State of Jharkhand as well as the Jharkhand Academic Council (JAC) were granted three weeks' time to file their respective counter-affidavits. The writ petition was further taken up on 15.12.2017, however by the said date also, no counter-affidavit was filed on behalf of the respondents and the matter was adjourned by way of last indulgence to the respondents to file their respective counter-affidavits, failing which they would be liable to pay a cost of Rs. 5,000/- to the petitioner. Today, when the writ petition is taken up, the learned counsel for the respondent - Jharkhand Academic Council submits that though a counter-affidavit has been filed in this case, but the same pertains to some other writ petition relating to the same petitioner.
(3.) Mr. H.K. Mehta, the learned AAG, submits that due to the same confusion, the counter-affidavit could not be filed on behalf of the respondent - State of Jharkhand in the present writ petition.;