BAR ASSOCIATION Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) THIS PIL relates to opening of National Law School in the capital city (Ranchi) of State of Jharkhand. The initiative for opening of five years degree course Law School has been taken in 2006 and the Birla Institute of Technology (in short 'BIT') Mesra, Ranchi was requested to provide land and building, so that without waiting any further, session for five years degree course could be started. The Memorandum of Understanding (MOU) was also executed by and between the authority of the BIT and the Government and three men core committee was also constituted by the Government of Jharkhand vide notification dated 10.4.2006.

(2.) A copy of the said memorandum has been annexed as Annexure -A to the counter affidavit filed by the BIT.

(3.) FROM perusal of the counter affidavit filed by the respondent BIT Mesra, it is evident that the Institute agreed to give full cooperation by allotting land, building and other infrastructure for opening of the National Law School, but unfortunately, the State Government is sitting tight over the matter. By order dated 1.10.2007, a Bench of this Court directed the Advocate General to look into the matter and file a status report as well as make submission with regard to various aspects dealt with by the petitioner in the writ petition. Till date even no counter affidavit has been filed by the State.