REKHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, one privately managed Intermediate College, namely, Dr. B.R. Ambedkar Inter College, Garhmeerpur, District Haridwar was included in the grant-in-aid list of the State by showing petitioner, as a Manager of the Institution, and also forging her signature on certain documents.

(2.) Mr. T.S. Phartiyal, learned Additional C.S.C. for the State was asked to get instructions. Today, on instructions, he submits that in view of the complaint received, against inclusion of the aforesaid institution in the grant-in-aid list, enquiry was made and it was found that the aforesaid Institution was improperly included in the grant-in-aid list, based on forged documents; for the time being, grant of financial aid to the said Institution has been suspended.

(3.) Mr. Sanjeev Singh, learned counsel appearing for the petitioner confines his prayer and submits that petitioner may be permitted to make fresh representation and the Competent Authority may be directed to take decision within some stipulated time frame.