SHIKSHAN PRASARAK SANGH Vs. STATE OF GOA

JUDGEMENT

(1.) THIS petition is claimed to be in Shikshan Prasarak Sangh, Durbhat, Society registered under the Societies Registered Act, 1860, under Khumbo phadt, styling as its member on behalf of himself and 97 other members thereof. In addition to impleading the State of Goa and Director of Education as respondent Nos. 1 and 2, Shri Krishnanath Baburao Naik has been impleaded as respondent No. 3.

(2.) THE petition seeks a writ of certiorari or a writ in the nature of certiorari or any other appropriate writ, direction or order under Article 226 of the Constitution of India against the respondents for quashing the order of the Government of Goa bearing No. DE/accd. I/case-file/p/42/88-89/1428 dated 11th June, 1990, Annexure P-16 and two consequential Orders Annexure P. 17 colly.

(3.) WHAT led to the making of the impugned order dated 11th June, 1990, the controversy involved in this petition has important bearing in the background of Writ Petition No. 17 of 1989 disposed of by a Division Bench of this Court on 6th October, 1989, the rejection of the Special Leave Application by the Supreme Court and the take over of the management of a school known as Sharada English High School, Durbhat, by the Authorised Officer appointed by the Director of Education.