GHANSIRAM CHAUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal arises from order dtd. 26/10/2015 in Writ Petition (C) No. 827 of 2015. The Learned Single Judge declined to interfere with the decision of the State Government to centralise purchase of uniforms for supply to schools covered under the Right of Children to Free and Compulsory Education Act, 2009 (hereinafter called 'the Act') through Chhattisgarh State Handloom Development and Marketing Co-operative Society, Raipur and Chhattisgarh Khadi and Gramodyog Board.

(2.) Learned Counsel for the Appellant submits that the decision of the State Government was contrary to the administrative instructions of the Government of India in the Department of Human Resources dtd. 8/6/2011 which specifically provided that procurement of uniforms for children in the age group of 6 to 14 in government schools covered by the Act be decentralized to the school level and no centralized procurements be made by the State, District or Block level. The decision of the State government being contrary to the instructions of the Central Government is arbitrary and bad in law. The Learned Single Judge urged in dismissing the writ petition.

(3.) We have heard Learned Counsel for the Respondents also.