ANTYODAYA ADIVASI UCCH VIDYALAYA DEOGANA P.O. DEOGANA P.S. MERAL DIST GARHWA THROUGH ITS HEAD MASTER GORAKH NATH TIWARY SON OF LATE MAHESH TIWARI, RESIDENT OF VILLAGE GIJNA, P.O.TILDAG P.S. AND DIST.GARHWA 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.) Referring to an enquiry report dated 17.11.2005 vide Annexure-8 and the provisions under the Right of Children to Free and Compulsory Education Act, 2009, the learned Senior counsel contends that a direction needs to be issued to the respondent-State of Jharkhand to take a final decision in the matter.