CENTRAL ACADEMY SR SECONDARY SCHOOL Vs. LT GOVERNOR

JUDGEMENT

(1.) The Central Academy Senior Secondary School, R.K. Puram, represented by its Manager, Mr. S.N. Chaturvodi, has Filed this writ petition for quashing the order dated 3.7.96 passed by the Lt. Governor, N.C.T., Delhi under Section 20(1) of the Delhi Education Act taking over the management of the School for two years and directing Mr. B.D. Bahuguna (Reld. Deputy Director of Education) as the authorised officer who should manager the school on behalf of the Director of Education. The order contains a preamble briefly staling the circumstances' leading to the take over. The reasons for taking over are contained in an annexure appended to the order.

(2.) Before we set out the facts, we may refer to a few subsequent events. On 24.7.96, this court passed an order, as an interim arrangement, by consent of parties, appointing a Managing Committee consisting of Dr. T.P.S. Chauhan (Dy. Director of Education),. Mr. B.D. Bahuguna, Reld. Dy Director of Education, Mr. S.N. Chaturvedi, Ms. Sunita Chaturvedi. This Court appointed Sri Inderjit Sharma, retired Joint Registrar of this court as Chairman of the Management Committee. Periodically, reports have been Filed by Mr. Inderjit Sharma and this Court has been giving directions to Mr. Chaturvedi. Directions had to be issued by this Court regarding appointment of teachers, admission of students, payment of salaries etc.

(3.) It is stated in the preamble to the impugned order that a show cause notice dated 30.8.95 was issued and reply was given on 14.9.95 and was duly considered by the Lt. Governor and that on a consideration of the relevant record, correspondence and other material placed in the File, the Lt. Governor was satisfied that the managing committee of the school had neglected to perform the duties and responsibilities imposed on it by and under the Delhi Education Act and Rules and that the Lt. Governor is of the opinion that it is expedient in the interests of the School education to take over the management for 2 years.