MOHAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) This judgment is being dictated in open Court in the presence of the learned Counsel for the parties.

(2.) The respondent set up a primary school at Village Ghaton, Post Office Barag, Tehsil Sangrah, District Sirmaur some time in the year 1969. The said school was upgraded as Middle School in 1991. Vide Notification dated 26th February, 1999 issued by Commissioner-cum-Secretary (Education), Government of Himachal Pradesh ordered upgradation of said school from Middle to High level. This was of course subject to the accommodation being made available by the local residents. Various residents including the petitioner contributed by donating land and raising construction and providing accommodation for the school. In all 5 Bighas 5 Biswas of land was donated by petitioner himself and out of the contributions put in by the local residents, additional rooms were constructed and in all there are seven rooms, Verandah, two toilets, water tank, play ground and other facilities available in this school. The High School at Ghaton has been functioning since 21st May, 1999 without any complaint of any nature from any quarter. There is no complaint with regard to academic standard and results pertaining to the said school.

(3.) Civil Writ Petition No. 232 of 1999 was filed before this Court, which pertained to the upgradation of Government Middle School, Barag, which was decided on 13th November, 2003 by this Court, with a direction that the matter with regard to upgradation be looked into by the Standing Committee constituted pursuant to the decision dated 7th July, 2003 passed by a Division Bench of this Court in CWP No. 1528 of 2002, titled as Dara Singh v. Commissioner-cum-Secretary (Education).