NATHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 has been preferred seeking the following reliefs:

(2.) As per the pleaded facts, the petitioner is the President of School Management Committee of the Government Primary School, Sankad, Jalore and his son is studying in 5th class in the said school. The aforementioned school was constructed in Khasra no. 2082 measuring 0.08 hectare of revenue village Sankad. Due to flood and heavy rains in the year 2017, the school building broke down, and consequently, a decision was taken, to demolish the building, vide order 12/6/2018 by the District Education Officer (DEO).

(3.) Learned counsel for the petitioner submitted that at the old school (prior to the year 2017) only one kitchen, one underground water tank and open tin shade hall existed, whereas at the new location of school, one room for office use, one kitchen, one open tin shade hall for children, one water tank and two toilets for boys and girls separately were in existence. It was further submitted that the new school was situated on the road, while on the other hand, the old school was not even connected to the road.