JAN SHIKSHAN SANSTHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Ministry of Human Resources Development (Department of Elementary Education and Literacy) accorded permission for setting up of two Jan Shikshan Sansthans during the year 2001-02 as per the order at Annexure-F, dated 11-3-2002. The petitioner was permitted to set up one of the institutions under the aforesaid order at Mandya District. The petitioner has accordingly set up an institution in terms of the said order.

(2.) By a notice dated 7-12-2004 (Annexure-B), the Under Secretary to the Government of India, Ministry of Human Resources Development requested the petitioner to send parawise comments on investigative audit of the institution. A copy of the audit report was also enclosed along with the said notice. The petitioner sent a reply to the said notice as per Annexure-D, dated 23-3-2005. This was followed by yet another parawise comments dated 23-2-2008 (Annexure-E). The first respondent has passed an order as per Annexure-F, dated 30-1-2009 cancelling the sanction accorded to the petitioner to set up the institution. The petitioner has called in question the validity of the said order in this writ petition.

(3.) The respondents have filed their statement of objections seeking to justify the impugned order.