ASHOK NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These writ petitions have been filed pro bono publico claiming inaction on part of the respondent-State Government in not opening certain Colleges, which were announced by the previous government during the year 2017.

(2.) Involving common submissions, these writ petitions are taken up together for decision. For convenience facts of CWP No. 2232 of 2018 are being considered hereinafter. On 15.8.2017, the then Hon'ble Chief Minister announced opening of a Government Decree College (in short 'GDC') at Jeori, District Shimla. Opening of this new College was notified on 6.9.2017 from academic session 2017-18. From the record appended with the writ petition, it appears that the Sub Divisional Magistrate, Rampur was requested on 30.8.2017 by the Principal, GDC, Rampur to identify the land for the already announced new College at Jeori. A report furnishing details of colleges and schools existing in the area/Sub Division alongwith their distances from Jeori and the number of students enrolled in the schools was furnished to the department on 1.9.2017. On 12.9.2017 with handing over of four rooms of Government Senior Secondary School, Jeori to Government Decree College, Jeori, the Principal of GDC, Jeori announced start of newly opened GDC, Jeori. The State accorded consolidated administrative approval of Rupees fifteen crores and consolidated expenditure sanction for a sum of Rupees three lacs out of lump-sum budget provision made during the FY 2017-18 for construction of buildings of three Colleges including the newly announced GDC, Jeori vide letter dated 18.9.2017. The College was inaugurated by the then Hon'ble Chief Minister on 19.9.2017. On 22.9.2017 certain teaching and non-teaching posts were created for the College. Some staff was subsequently deployed there. On 31.10.2017 Rupees one lac was sanctioned and remitted for the construction work of College building.

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