Committee of Management Adarsh Junior High School vs State of Uttarakhand and Others

B.S. Verma, J.—Heard learned Counsel of the parties and perused the record.

By means of this petition, the petitioner has sought writ in the nature of certiorari quashing the order dated 02.08.2006 (Annexure-5 to the writ petition), passed by respondent No. 2, whereby prayer made to include the name of the institution (petitioner) for grant-in-aid, has been rejected.

Against the rejection of the representation, this writ petition has been filed and it was further prayed to issue a writ in the nature of mandamus, directing the respondent No. 2 to pass necessary order in respect of the petitioner for approval of grant-in-aid. The respondent No. 1 has filed counter affidavit, wherein in para-8 it has been stated "that it is submitted that a sub Committee of Ministers has been constituted for taking the institutes/schools in grant-in-aid by the State Government. As soon as the said committee grants its approval for taking the said institute in question for grant-in-aid then the necessary steps will be taken. True copy of the document showing the constitution of the sub committee is being filed herewith and is marked as annexure No. C.A. 2 to this counter affidavit".

In view of the averments made in para-8 of the counter affidavit, since a Committee has been constituted to consider the institution of the State for grant-in-aid. Therefore, the petition is disposed of with the direction that the petitioner would be at liberty to make a representation for redressal of his grievance and same shall be considered and disposed of by the committee in its ensuing meeting.

All pending applications also stand disposed of.