RAHUL Vs. STATE OF HIMACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) The writ petition, claimed to have been filed in public interest, lays challenge to the selection of site for setting-up the Government Industrial Training Institute, which is now being run from a private accommodation at Sarahan, District Sirmaur since the year 2007.

(2.) The case of the petitioner is that with a view to support educational avenues for the children of their area, the residents of the petitioner's village including his brother gifted the land fully described in para 4 of the writ petition situated in Village Tikker, P.O. Sarahan, Tehsil Pachhad, District Sirmaur, whereupon the State Government sanctioned construction of Industrial Training Institute and accorded Administrative Approval to bear the expenditure of Rs. 7,14,96,000.00 vide letter, dated 14th Sept., 2016. The foundation stone was also laid down by the then Chief Minister on 20th Feb., 2017. Out of the above-stated sanctioned amount, a sum of Rs.1,46,000.00 was released to Public Works Department though no construction has been started at the site.

(3.) The State Government subsequently decided to shift the site of Industrial Training Institute to Village Kahan on the land owned by the State Government (Revenue Department).