OPEN LEARNING SYSTEMS Vs. STATE OF ORISSA

JUDGEMENT

(1.) AS both the above Writ Petitions arise out of common facts and were heard together, they are disposed of by this common Judgment.

(2.) W .P(C) No. 6118 of 2006 has been filed by the Open Learning Systems which is a Non -Government Voluntary is Organization and registered as a Society under the Societies Registration Act, 1860. The said organization has sought for quashing the Order dated 17.4.2006 of the Government rejecting the application of the Petitioner dated 12.9.2005 for allotment of plot no G -3 -A/2 in Revenue Plot No. 4704 (part) under khata No. 1074 in mouza -Gadakana. The Petitioner has further prayed for a direction to the Opp. Parties to allot the above land in favour of the Petitioner.

(3.) AS claimed by the Petitioners in both the Writ Petitions, the Open Learning Systems is a registered Society under Societies Registration Act, 1860 and in a voluntary organization established to achieve the objectives of fostering all -round development of children. It is claimed by the Petitioners that the said organization has introduced its Multi Dimensional Services in Orissa from the year, 1987. The purpose of establishment of the organization is stated to be: - 'for ensuring that in all spheres of life physical, social, emotional and intellectual rights of a child where normal or identified as exceptional, unprotected, disadvantaged, underprivileged or exploited, is protected and the support facility given by the Government actually reaches the people'. Various documents have been annexed to the Writ Petition disclosing as to how the said organization is attempting to protect Juveniles/children who are differently able and challenged either physically or mentally, and how it is working for the development of such children.