VIJAYANAND DNYANPRASARAK SAUNSTHA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) RULE.

(2.) BY consent of parties rule made returnable forthwith.

(3.) THIS petition impugns an Order dated 12-9-2006, by which the director of Education, in purported exercise of the powers under Rule 60 of the Goa School Education Rules, 1986 has appointed a Drawing and disbursing Officer to make payment to the teachers working in the schools run by Vijayanand Dyanrasarak Saunstha. It appears from the record that there is a dispute as to who is managing the Saunstha. Apart from this dispute, it appears that the procedure prescribed by Rule 60 has not been followed.