Sajid Hussain vs The Union Of India & Ors
2022 Latest Caselaw 948 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Writ Jurisdiction]
                           W.P.(C) No. 5828 of 2016
       Sajid Hussain                                               .... .. ... Petitioner(s)
                                      Versus
       The Union of India & Ors.                                   .. ... ... Respondent(s)
                                       ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO [Through:- Video Conferencing] .........

For the Petitioner : Mr. Pravin Kr. Pandey, Advocate For the respondent/UOI : Mrs. Nitu Singh, CGC For the Respondent- AICTE : Mr. Ratnesh Kumar, Advocate For the Res.-State : Mr. Anil Kumar Singh, AC to SC.V : Mr. Indrajit Sinha, Amicus Curiae ......

19/ 09.03.2022. Heard, learned counsel for the parties.

It has been submitted by Mr. Indrajit Sinha, learned Amicus Curiae that the Hon'ble Apex Court in the case of Jigya Yadav (Minor) (through Guardian/ Father Hari Singh] Vs. Central Board of Secondary Education and Ors., reported in 2021 (7) SCC 535 which was heard with analogous matters. The case of the present petitioner was also tagged vide Transfer Petition (Civil) No.(s) 1139-40 of 2020 with I.A. No.103930 /2020 and the said Transfer Petition has already been disposed of by the Apex Court in terms of the order dated 3.06.2021 with certain directions issued to the petitioner and also the CBSE, as such, the instant Writ Petition may be disposed of, in the light of the judgment passed by the Apex Court in the case of Jigya Yadav (supra).

Counsel for the petitioner as well as counsel for the respondents have no objection.

In view of the judgment passed by the Apex Court in the case of Jigya Yadav (supra) on 3.06.2021 and analogous matters including that of the petitioner, the instant Writ Petition stands disposed of.

Pending I.A., if any stands closed.

(Kailash Prasad Deo, J.) Sandeep/