JITENDRA KUMAR VISHWAKARMA UCCH VIDYALYA, BAIRIYA, MEDININAGAR P.O.SUDNA P.S.DALTONGANJ, DISTRICT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking permission to modify the relief sought in the instant writ petition, Mr. Rajiv Ranjan, the learned Senior counsel appearing for the petitioner-school submits that the respondent-State can at-least consider and take a decision whether the petitioner-school can be taken-over by the government or not.

(2.) Prayer is acceded. The writ petition now remains confined to the aforesaid relief.

(3.) Mr. Rakesh Kr. Shahi, JC to AAG appearing for the respondent-State of Jharkhand raising objection to the aforesaid modified prayer submits that the petitioner-School has approached this Court after about three decades and it has failed to show a legal right vested in it for seeking mandamus upon the respondent-State to takeover the control and management of the petitioner-school.