COMMITTEE OF MANAGEMENT ADARSH JUNIOR HIGH SCHOOL THROUGH ITS MANAGER Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel of the parties and perused the record.

(2.) BY means of this petition, the petitioner has sought writ in the nature of certiorari quashing the order dated 02.08.2006 (Annexure -5 to the writ petition), passed by respondent No. 2, whereby prayer made to include the name of the institution (petitioner) for grant -in -aid, has been rejected.

(3.) IN view of the averments made in para -8 of the counter affidavit, since a Committee has been constituted to consider the institution of the State for grant -in -aid. Therefore, the petition is disposed of with the direction that the petitioner would be at liberty to make a representation for redressal of his grievance and same shall be considered and disposed of by the committee in its ensuing meeting.