KUNWAR SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A very short controversy which is involved consideration in the present writ petition, it emanates from an order No. 755(01)XXIV-/18-08(02)/2018 dated 02.08.2018 issued from the office of the District Magistrate, Bageshwar, through its correspondence No. 8376 dated 14.08.2018. On perusal of the order which is quoted hereunder the name of a Government Intermediate College, Sirkot, which was in existence in Village-Sirkot called as "Freedom Fighter Kesar Singh Government Intermediate College, Sirkot, Bageshwar" had been directed to be converted and given a new name called as "Swatantrata Sangram Sainani Shri Khadak Singh Bisht Government Inter College, Sirkot, Bageshwar", by virtue of an order dated 02.08.2018, which reads as under:

(2.) In district Bageshwar there happens to be a number of gram sabhas from where number of valiant persons have hailed, who had contributed to a larger extent in the war of independence against the Britishers and their unforgetful contribution in the war of independence has had to be socially recognized and saluted by the people of the Gram Sabha from where they hailed.

(3.) In the said efforts one of the efforts which has been provided by the Government Order No. 496/XXIV-2/13/11(06)/2009 dated 20.07.2013, as issued by the Secretary, to the State of Uttarakhand, provided the process of conversion of name of the existing Government Inter Colleges, in the name of the persons as provided in Clause-1 of the said Government Order. The said Government Order included rechristening of the colleges in the name of the freedom fighters, as provided in its clause 3, whose name have been recorded as such by the Home Ministry of the country. Clause 3 of the Government order dated 20.07.2013 reads as under: