GRAM PANCHAYAT MANORA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Apoorva Tripathi, learned counsel for the petitioner. Also heard Ms. Meena Shastri, learned Additional Advocate General appearing for respondent Nos. 1, 2, 4 & 5 and Mr. Ramakant Mishra, learned Assistant Solicitor General for Union of India appearing for respondent No.3.

(2.) The challenge in this public interest litigation is, essentially in respect of Swami Atmanand English Medium Co-operative Society Scheme, whereby, according to the petitioner, pre-existing Government Hindi Medium High and Higher Secondary Schools, are being converted to Swami Atmanand English Medium High and Higher Schools.

(3.) The writ petition is filed by Gram Panchayat, Manora and in this petition prayer is also made for a direction not to shift or shut down Government Primary, Middle, Higher Secondary School, Manora, District- Jashpur.