MD. SANAWAR ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant review has been filed whereby and whereunder the order dtd. 21/1/2019 passed in W.P.(C) No.6500 of 2018 has been sought to be reviewed on the ground that there is no such policy decision of the State and even if there is policy decision, the same will not be applicable in the school in question, since the same is minority school.

(2.) The fact leading to the filing of the writ petition is that a communication dtd. 4/12/2018 was issued by the District Superintendent of Education, Ramgarh in terms of a direction issued by the Departmental Secretary, School Education and Literacy Department, Government of Jharkhand to declare Sunday as the weekly holiday in all the Government schools and in case of its non-compliance, the administrative action would be taken against the said schools.

(3.) After taking into consideration the fact that the decision which was taken by the writ petitioner, who happens to be minority school, to declare Friday as holiday, has been negated by the writ Court.