TANGKHUL KATAMNAO SAKLONG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ashang, learned counsel for the petitioner, namely, the Tangkhul Katamnao Saklong Oking Ukhrul and also heard Ms. Ch. Bidyamani Devi, learned Government Advocate for the State respondents.

(2.) In this writ petition the petitioner made a reasonable prayer for a direction to the appropriate authority, particularly the present state respondents to construct the Ukhrul Higher Secondary School building and to complete it within a stipulated time by contending, inter alia, that the said school was dismenled in the month of October, 1995 and no new school building is yet to be constructed or erected till today without any justification. This court by an order dated 9/6/1998 made a querry on the following points:-

(3.) In pursuance to the said order of this court, the Zonal Education Officer(ZEO) Ukhrul, Govt. of Manipur submitted a report to the Secretary Education Govt. of Manipur and Director, of Education (S), Govt. of Manipur under his office letter No. 1/135/93- ZEO(UKL) dated 20th June, 1.998 a copy of which is being placed by Ms. Bidyamani Devi, learned Govt. Advocate: today before this court highlighting the fact that the school building of Ukhrul Hr. Sec. School building was dismentled in December, 1995 and there is no school building at the moment and the classes are running at Boy's hostel, Ukhrul Hr. Sec. School, and the School has been facing a bad condition and it has no enough rooms to accommodate the number of students enrolled every year. The Z.E.O. makes a reference to a latter dated 29/5/1996 issued by the Principal Ukhrul Hr. Sec School, a copy of which is also being produced by the learned Gevt. Advocate. Tomeet the ends of justice I hereby form these two related office letters dt. 20.6.98 and 29.5.96 as part of the record and marked as "X"' and "Y" for identification.