Hari Dass Bharmania and Another vs State of H.P. and Another

Kurian Joseph, C.J.—The Petitioners have approached this Court by way of public interest litigation aggrieved by Annexure P-5, notification. As per the impugned order, the Government College originally sanctioned at Sandhol, District Mandi was de-notified. It is seen from the reply that the Government had reconsidered its stand and in view of the inadequacy of infra-structure and land, it was decided not to open a new College at Sandhol. According to the Petitioners, that stand may not be true to facts in view of Annexures P-3 and P-4, wherein there is a reference to the land and also the infra-structure of the school being made available for the College. Be that as it may. It is almost eight years since the impugned order has been passed and there being many intervening developments as well, the writ petition is disposed of with liberty to the Petitioners to file appropriate representation before the first Respondent pointing out the need and also the availability of land and infra-structure for the College within a period of two months in which case the matter will be duly considered by the first Respondent within another two months from the date of production of a copy of this judgment along with the representation, having regard to all the relevant aspects including the policy governing the same.

The writ petition is disposed of, so also the pending applications, if any.