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Judgment
Vinod K. Sharma, J.—The Petitioner has invoked the extra ordinary jurisdiction of this Court for issuance of a Writ, in the nature of Certiorari, to quash the G.O.Ms. No. 53 School Education dated 26.04.2002.
A Central Government sponsored scheme -"Sarva Shikshya Abhiyan" (hereinafter referred to as "SSA scheme") is being implemented in the State of Tamil Nadu through a Society called "Tamil Nadu State Mission of Education for all". The Petitioner, which is a minority institution, is implementing the "SSA Scheme" in the school, run by it.
By way of the impugned Government Order, a Committee has been constituted to monitor the progress of the scheme.
The only ground of challenge to the formation of the Committee, is that the Petitioner school is a minority institution, therefore, the Committee cannot interfere with the day to day functioning of the school.
This contention of the learned Counsel for the Petitioner cannot be accepted. A reading of the Government Order shows, that the Committee has No. right to interfere with the functioning of the minority institution or its Management. The only job of the Committee is to supervise the successful implementation of the Scheme independently by the schools. The impugned Government Order cannot be said to be interfering with the Management of the school.
No. ground is made out, to interfere with the impugned Government Order.
No. merit, dismissed.No costs. Consequently, the connected M.P.(MD) No. 2 of 2007 is closed.