MANAGER V P PAUL Vs. JAMES VARGHESE

JUDGEMENT

(1.) WE find no error in the view expressed by the Registry. Further we notice that the judgment of this court has only given a direction to the Government that when the Government takes a policy decision to upgrade schools, the petiitoner's request also would be considered in accordance with law. If the petitioner has got any grievence in the matter of allotment of schools he can always challenge the same. Contempt case is closed.