RADHANPUR KALYANI MANDAL SANCHALIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Taking into consideration the narrow scope of the controversy, the petition is taken up for final hearing and disposal. Rule. Learned advocates appearing for respective respondents are directed to waive service.

(2.) The petitioner-Trust runs a school. Vide resolution dated 01.09.1999, the State Government framed a policy to ensure that all Secondary Schools commence computer education on and from 8th Standard onwards since academic year 1999-2000. A scheme was framed to grant financial assistance to an Institution which incurs expenditure for such purpose subject to a sum of Rs.3 Lacs in the maximum or 50% of the actual expenditure incurred by the school.

(3.) It is the say of the petitioner that the petitioner incurred a sum of Rs.4,97,565/ - for setting up infrastructure and installation of computers in the school for imparting education in computer from Standard 8th with effect from June, 2001. The petitioner made an application on 12.11.2001 to the District Education Officer. Thereupon the Assistant Education Inspector was directed to carry out inspection and the Assistant Education Inspector tendered report dated 26.12.2001. On receipt of the report on 28.12.2001, District Education Officer wrote to the petitioner on 02.02.2002 to satisfy various queries raised in the report of the Assistant Education Inspector. On 11.02.2002, the entire file was handed over by the Office of the District Education Officer to the Office Superintendent of the school, who received the file in person to comply with the queries. Thereafter, the school resubmitted the file after complying with the queries, but the date of such submission is not available on record, either with the petitioner or with the respondent-Authorities. However, admittedly on 18.04.2002 a forwarding letter accompanying the application of the petitioner was forwarded by the Office of the District Education Officer to the Commissioner - Mid-day Meals and Schools.