VIKAS PARISHAD MANDREM Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(2.) Alleging belligerent and discriminatory treatment afforded to the Petitioners in not admitting the petitioner no.2, the College run by petitioner no.1-grant-in-aid and further alleging that the said denial is on flimsy and partisan grounds, the petitioners have invoked the writ jurisdiction of this Court seeking relief of quashing and setting aside the said action of the State Government and writ in the nature of a mandamus directing the respondents to grant aid to the petitioners w.e.f. academic session 2013-14.

(3.) The petitioner no. 1 is an educational society registered under the relevant provisions of the Society Registration Act, 1860 and claim to be a pioneer in the educational field in the State, having started the secondary school education in the year 1978 and a higher secondary section from the year 1990. Since the students in the adjoining area were finding it difficult to enrol themselves in the primary section in the school which were located at a distance, a primary section came to be added in the year 1995. The petitioner no.1-Society aim to make education easily accessible and available to the children of Mandrem and nearby villages. At the three levels the Petitioner is presently providing education and is in receipt of grantin-aid from the very inception when steps were taken to initialise the distinct levels of education.