Rakesh Kumar vs Director Secondary Education & Others

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought following reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus directing the Respondent no. 1 (Director Secondary Education Nanukheda Dehradun,

District Dehradun, Uttrakhand) to decide the representation dated 18.11.2020.

(ii) Issue a writ, order or direction in the nature of mandamus directing the Respondent no. 2 (Additional Director Secondary Education Garhwal

Mandal Pauri Garhwal, State Uttarakhand) to decide the representation dated 01.02.2021 & 29.10.2021 made by the petitioner.

(iii) Issue a writ, order direction in the nature of mandamus directing the Respondent no. 3 to decide the representation dated 13.10.2020 made by the

petitioner to the respondent No. 3 Chief District Education Officer Roshnabad District Haridwar.

From the cause title, it reveals that petitioner is a resident of Village Shivdaspur @ Teliwala Haridwar, District Haridwar.

From the documents enclosed with the writ petition, it is apparent that petitioner has made complaints to various authorities against Management

Committee of National Inter College, Dhanauree, District Haridwar, thus, petitioner is not even residing in the village in which National Inter College is

situated. In the representations, petitioner has prayed for superseding the Committee of Management of the said College and to appoint an

Administrator.

In the humble opinion of this Court, petitioner has no locus standi to maintain this writ petition. Accordingly, writ petition fails and is hereby

dismissed.