LAKSHMAN MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) FACTS may be stated in brief. By a letter dated 10-6-1970 (Annexure 'C') the District Inspector of Schools, Nayagarh (opposite party No. 2) dissolved the managing committee (hereinafter to be referred to as the Committee) of Majhiakhanda M. E. School and a new committee was constituted with opposite party No. 4 as Secretary. The letter runs thus :-

(2.) ON behalf of the petitioner Mr. Dora advances two contentions : (i) Prior to the dissolution of the old committee the petitioner and other members were not given a reasonable opportunity of being heard and there was violation of the principles of natural justice resulting in civil consequences and Annexure 'C' is liable to be quashed; (ii) The District Inspector of Schools had no power or authority to dissolve the Committee.