Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India, wherein, the order dated 26.09.2018, as contained under Annexure-7/1 in Complaint No. 01/Lok (Siksha) 13/2017, passed by the Hon'ble Lokayukta, Jharkhand, whereby and whereunder the direction has been passed upon the respondent No. 1 to act in terms of the recommendation of Jharkhand Academic Council for cancellation of permanent affiliation of the petitioner College; to institute an F.I.R. for alleged misappropriation of fund; to recover the grant in aid given to the petitioner-College.
(2.) The brief facts of the case of the petitioner, as per the pleading made in the writ petition, is that the petitioner-College is a sole academic institution in the District of Garhwa founded for imparting secondary education to the female students/candidates in the district of Garhwa, having been established in the year 1999 for imparting education at the Intermediate level and was granted permission for the Sessions 1999-01, 2000-2002, 2001-2003 by the Bihar Intermediate Education Council.
(3.) Bihar Intermediate Education Council has granted permission for establishment of the Petitioner College on 06.11.1999 for the Session 1998-2000. However, after creation of the State of Jharkhand and before creation of the State of Jharkhand Intermediate Education Council, the predecessor, Bihar Intermediate Education Council has accorded approval vide its order dated 10.11.2001 for conducting the academic session for the period upto 2003 as also the Jharkhand Intermediate Education Council has granted permission for the Session 2003-2006. Thereafter, the Jharkhand Academic Council was created and after following due process of law including inspection and Verification Report, the Respondent No. 3 has recommended for grant of permanent affiliation to the petitioner College to the Respondent No. 1 vide letter dated 25.09.2008 and based upon such recommendation, the respondent no. 1 granted permanent affiliation to the petitioner-College vide order dated 27.11.2008.;