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

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

By means of this modification application, the petitioner seeks modification of the order dated 27-8-2010 passed by this Court.

This Court while disposing of the writ petition passed the order to the following effect:

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 redressed of his grievance and same shall be considered and disposed of by the committee in its ensuing meeting.

Learned Counsel for the applicant-petitioner has contended that no meeting has been held by the constituted committee since after the order dated 27-8-2010. The applicant has prayed that some time schedule may be fixed in the order so that the representation of the petitioner may be considered and disposed of by the committee.

Considering the facts and circumstances of the case coupled with the submissions made by the learned Counsel for the petitioner, it would be in the fitness of things to direct the Committee to consider and dispose of the representation of the petitioner either in the ensuing meeting or expeditiously, preferably within a period of six months from today, if a representation had been made by the petitioner for redressed of its grievance, as already directed by this Court.

Accordingly, the Committee shall consider and dispose of the representation of the petitioner in its ensuing meeting or expeditiously, preferably within a period of six months from today.

To the above extent, the earlier order dated 27-8-2010 stands modified.

The modification application is disposed of accordingly.