SUJIT NARAYAN PRASAD,J. - (1.) The writ petition is under Article 226 of the Constitution of India, wherein for issuance of direction upon the competent authority of the respondent State to grant and release the amount for the financial year 2017-18 within a specified period, since the petitioner is entitled to get the same aid, in pursuance to the provision of Jharkhand State Un-aided Educational Institution (Grant) Act, 2004. It is the case of the petitioner that the Grant-in-aid to the petitioner institution has been released for the financial year 2012-13, 2013-14, 2015-16 and 2016-17 but without any rhyme and reason, aid for the financial year 2017-18 has been withheld, therefore, the present writ petition.
(2.) It has been submitted that the Grant-in-aid has been withheld also for the financial year 2014-15, for which, a writ petition was filed being W.P.(C) No.4372 of 2015, wherein, a Coordinate Bench of this Court while disposing of the writ petition has accorded liberty to the petitioner to approach before the concerned respondent for taking decision in this regard in accordance with law and if the petitioner will be found to be eligible, the direction for disbursement has been made, therefore, Mr. A.K. Sahani, learned counsel for the petitioner has submitted that this writ petition may be disposed of in terms of the aforesaid order.
(3.) Learned counsel appearing for the respondent-State as well as the JAC have jointly submitted that the writ petition may be disposed of in terms of the order dated 29.11.2018 passed by the Coordinate Bench of this Court in W.P.(C) No.4372 of 2015 as contained in annexure-10.;