COMMITTEE OF MANAGEMENT, INTER COLLEGE-HARSILA (BAGESHWAR) THROUGH ITS MANAGER DEV SINGH NEGI S/O MOHAN SINGH NEGI Vs. DIRECTOR, SCHOOL EDUCATION AND THREE ORS

JUDGEMENT

(1.) Heard Sri Alok Mehra, learned Counsel for the petitioner and Sri Vinod Nautiyal, learned Additional Advocate General for the State-respondents No. 1 to 3.

(2.) This writ petition has been filed to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 18-6-2007 (Annexure No. 5) issued by the respondent No. 2, whereby the order of recommendation for amendment in Clause 5(d) of the Scheme of Administration made by the District Education Officer Bageshwar on 30-5-2007 has been cancelled with immediate effect by the Additional Director of Education, Kumaun Region.

(3.) Briefly stated, the facts giving rise to the present writ petition are that the petitioner-institution has amended the Scheme of Administration vide its Committee of Management resolution dated 18-04-2006 (Annexure No. 2), for which recommendation was made by the District Education Officer Bageshwar to the Joint Director. The District Education Officer vide his letter dated 27-4-2006 has forwarded the proposed amendment as per resolution No. 01 dated 25-4-2006 of the Committee of Management of Inter College Harsila (Bageshwar) to the Joint Director for necessary action. The Joint Director by his order dated 22-5-2006 approved/allowed the amendment. Subsequently, by the impugned order dated 18-6-2007 (Annexure No. 5), Additional Director of Education, Kumaun Region, Nainital, cancelled the amendment.