INSPIRATION Vs. NATIONAL TRUST

JUDGEMENT

(1.) THE Petitioner, which is a society registered under the Societies Registration Act, 1860 is aggrieved by a letter dated 18th July 2006 written to it by the National Trust, Respondent No.1, asking it to refund "the entire amount grant-in-aid of Rs. 27,89,342/- at the earliest." The Petitioner is also aggrieved by the implied debarment of the Petitioner from applying for any further grants to the National Trust as evident from a notice dated 3rd September 2008 placed on the website of the National Trust. Certain other consequential reliefs are also prayed for.

(2.) THE Petitioner's organisation is represented by its President Smt. Saswati Singh and has its office at Tilak Nagar at New Delhi. It was granted registration as a society on 22nd June 1996. The Petitioner is running a day care centre in Tilak Nagar having about 75 to 80 students mostly from the lower income-group strata. It also runs a home in Dehradun for about 25 students. The Petitioner states that one of its main tasks is to work for intellectually challenged special children, and to develop awareness about the causes and interventions required for intellectually challenged children and adults. The Petitioner 's special schools deal with the training and rehabilitation for students from ages 2 to 35. The Petitioner also provides a range of therapies including alternative therapies. The focus is on self-help skills, vocational training and parents? training. The Petitioner 's group home in Dehradun caters to autistic young adults with severe challenges, where the students are trained along with parents. The students from regular schools and colleges are encouraged to volunteer and interact with the students of the Petitioner 's school and day care home, which according to the Petitioner, helps in their personality development and self-confidence.

(3.) RESPONDENT No.1 is the National Trust. It is a statutory body established by the Ministry of Social Justice and Empowerment ( 'MSJE '), Government of India under the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 ('National Trust Act'). The MSJE, Government of India has been impleaded as Respondent No.2 to the present petition. For the period of 2001-05 the National Trust made a total grant of Rs. 9,28,800/- to the Petitioner. This helped support the school and day care centre run by the Petitioner. It is stated that the money was received by an office order No. 104 dated 19th December 2001. It is stated that this money was used for payment to 6 therapists, 1 medical doctor, 10 assistant teachers, 1 sweeper, 1 chowkidar and for purchase of occupational therapy equipments, educational toys etc.