PRABHODAN EDUCATION SOCIETY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Lotlikar, the learned Senior Counsel on behalf of the Petitioner and Shri S.S. Kantak, the learned Advocate on behalf of the Respondent.

(2.) On account of dwindling in the number of students in Government Primary Schools, the Government decided by order dated 22/12/2000 to amalgamate the Government Primary School situated at Pomburpa with the Government Primary School situated at Ecoxim alongwith other 52 primary schools located in various Talukas of the State. The Government Primary School (GPS) at Ecoxim is at a distant of 2.6. kms.

(3.) The Petitioner by letter dated 20/04/2001 approached the Director of Education stating that they were in education for the last 13 years and that they had learnt about the said order and requested the Director to hand over the management of two schools, one of them being Government Primary School at Pomburpa and the other being Government Primary School at Khorjuvem. The last school has already been handed over by the Petitioner to the Government.