MURARILAL TYAGI Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioners, the teachers, have approached this court against the order dated 08.04.2011, whereby the State Government in exercise of powers under Rule 12 (2) of the Madhya Pradesh Jan Shiksha Niyam, 2003 (hereinafter shall be referred to as the Rules of 2003) and the provisions of Madhhya Pradesh Jan Shiksha Adhiniyam, 2002, has made number of High Schools and Higher Secondary School, as Jan Shiksha Kendra. The petitioners are required to visit the Jan Shiksha Kendra for submission of their reports.

(2.) Learned counsel for the petitioners contends that as per the Rule 12 of the Rules of 2003 (supra), the relevant part of which is reproduced as under :-

(3.) It is also submitted that a representation in this regard has already been submitted as Annexure P/3 to the respondents, but the same has not been considered and decided. Under such circumstances, the petitioners have approached this court for the relief that the respondents be commanded to make any other school as Jan Shiksha Kendra which is within the vicinity of 8 km.