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Judgment
A.K. Mathur, J.—Heard learned Counsel for the parties. I have perused the writ petition.
The petitioner by this writ petition has prayed that the order passed by the Government dated 26.7.1991 (Anx.4) may be quashed.
The petitioner is residing in the Ame town and he is interested in the advancement of woman education and this writ petition has been filed by him as a public interest litigation because an order has been passed by the Dy. Secretary to the Chief Minister dated 26.7.1991 directing the Collector to get, the School Knaya Prathmik Vidhyalaya which is running in the building of Shiv Prakash Chhatravas belonging to the respondent No. 3 be vacated within a period of 15 days as desired by the Chief Minister.
No reply has been filed by the State.
I need not to comment on this kind of order. However, since it is a woman school which is running in this premises and according to the reply filed by the respondent No. 3 that new building is ready for housing this school in all respects. If it is so then the order Anx.4 may be implemented but before that it should be assured that the arrangement for housing this school should be completed in all respects.
The District Education Officer shall first examine that the building in all respect is complete to house this school then the Collector shall on the report so submitted by the District Education Officer shift the school to the new building. Till the school building is not ready to house this school and so certified by the District Education Officer, the school shall not be shifted from the present premises.
With these observations the writ petition stands disposed-of.