LAKSHNA MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is the Secretary of the Managing Committee of Majhiakhanda M. E. School in the Educational District of Nayagarh. He challenges the action of Opposite Parties in withholding the grant in aid for the school for the years 1971-72 and 1972-73.

(2.) THE case of the petitioner is that though the school was receiving grant in aid regularly from its inception the District Inspector of Schools (Opposite Party No. 3) has not released the same for the years 1971-72 and 1972-73 on account of some disputes between the petitioner and the opposite parties. It is alleged that at the instance of the ruling party in the Government a new Managing Committee for the school was constituted. THE petitioner filed a writ petition challenging the constitution of the new committee in O. J. C. No. 730 of 1970 and was successful. It is out of that grudge that payment of the grant in aid was stopped. THE petitioner prays for issue of a writ of mandamus commanding the Opposite Parties to release the grant in aid for those two years.