Jharkhand High Court
Jharkhand Un-Aided Private Schools ... vs Union Of India & Ors on 7 October, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.2426 of 2020
-----
Jharkhand Un-aided Private Schools Association.
.......... Petitioner.
-Versus-
Union of India & Ors. .......... Respondents.
-----
CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
-----
For the Petitioner : Mr. Ajit Kumar, Sr. Advocate For the UOI : J.C. to Mr. Rajiv Sinha, A.S.G.I For the State : Mr. Gaurav Abhishek, A.C. to A.G. For the JAC : Mrs. Richa Sanchita, Advocate
-----
Order No.04 Date: 07.10.2020 I.A. No.5260 of 2020:
This case is taken up through video conferencing.
The present interlocutory application has been filed for fixing an early date of hearing of the writ petition.
Since the writ petition has itself been taken up on board, there is no need to pass any order on the present interlocutory application and the same is, accordingly, disposed of.
W.P.(C) No.2426 of 2020:
Mr. Gaurav Abhishek, learned A.C. to A.G., prays for and is allowed three weeks' time to seek instructions and file counter affidavit.
Put up this case under appropriate heading in the week commencing from 2nd November, 2020.
Pendency of the case will not come in the way of the respondents to suitably clarify direction no.3 given in the order as contained in memo no.1006 dated 25th June, 2020 issued under the signature of the Special Secretary-cum-Director, School Education & Literacy Department (Secondary Education Directorate), Government of Jharkhand.
(Rajesh Shankar, J.) Sanjay/