Shiksha Vikas Samiti Nayagaon Malhan vs State Of Uttarakhand And Another

Manoj Kumar Tiwari, J

This writ petition has been filed by a society, namely, Shiksha Vikas Samiti, Nayagaon, Malhan, District Dehradun.

According to the petitioner, the said society is running an Aided Intermediate College in the name of Janta Inter College.

Grievance of the petitioner is that, in the year 2012, authorized controller was appointed to manage the affairs of the said institute, who is still

continuing to manage the affairs.

According to learned counsel for the petitioner, this is contrary to the provision of Uttarakhand School Education Act, 2006.

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

(i). Issue a writ, order or direction in the nature of Mandamus, commanding the respondents to remove the Authorised Controller from Janta Inter

College, Nayagaon, Malhan, District Dehradun and to hand over the control of Janta Inter College, Nayagoan, Malhan, District Dehradun to the

committee of managemet of Shiksha Vikas Samiti, Nayagaon, Malhan, District Dehradun.

Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioner to make representation to

Regional Additional Director, Pauri Garhwal. If petitioner makes such representation within two weeks, the same shall be decided by the Regional

Additional Director, in accordance with law, within ten weeks. It goes without saying that, before taking any decision on petitioner’s

representation, the competent authority shall hear all the stakeholders.