S. SOMNI (SMT.) Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner before this Court has filed this present petition being aggrieved by the action of the respondents of stopping the grant -in -aid to the institution in questions.

(2.) THE contention of the petitioners is that they are serving at Miss Hill Higher Secondary School, and the school was receiving grant -in -aid from the State Government from time to time, however, as certain irregularities, were noticed in the year 2003, grant -in -aid was stopped by the State Government. The petitioners have also stated that, they were appointed in consonance with the statutory provisions and the earlier grant -in -aid was extended from time to time by the State Government.

(3.) THE learned Government Advocate appearing on behalf of the respondents/State does not object to the reasonable prayer made by the learned counsel for the petitioners and, therefore, without adverting to the merits of the case, the present writ petition is disposed of with a direction to the respondent/District Education Officer to inspect the institution in question and to forward a report immediately to the Chief Executive Officer, Jila Panchayat, Gwalior enabling him to pass appropriate orders in respect of release of grant -in -aid. It is needless to mention that the District Education Officer shall conclude the aforesaid exercise positively within a period of 60 days from the date of receipt of a certified copy of this order.