GEETA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Sandeep Tiwari, learned counsel for the petitioner and Sri B.S. Parihar, learned Standing Counsel for the State Government and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) This writ petition is filed in public interest seeking a writ of certiorari to quash the impugned order dtd. 15/11/2018 passed by the first respondent; and the consequential order dtd. 13/3/2019 passed by the fifth respondent in so far as it relates to the merger of the Government Girls High School, Himmatpur Chomwal, Nainital district with the Government Girls Inter College, Dauliya, Nainital district; for a writ of mandamus directing the respondents not to disturb the working of the Government Girls High School, Himmatpur Chomwal, along with the Government Girls Upper Primary School, Himmatpur Chomwal, running in the same building; and for a writ of mandamus directing the respondents to merge the Government Girls High School, Himmatpur Chomwal with the Government Girls Upper Primary School, Himmatpur Chomwal running in the same building for betterment of the children studying in Classes VI to X.

(3.) There are two schools running in the same building in Himmatpur Chomwal, Nainital district. While one school is of Classes VI to VIII, the other is of Classes IX to X. At a distance of about 3.5 kilometers away from these schools is located an Intermediate College called the Government Girls Inter College, Dauliya in District Nainital.