Ravi S.Dhavan, J. - (1.) The facts of this case reflects on what local Government ought to be and the fact that in the fiftieth year of independence the administration has yet to get attuned and oriented to the aspect that Government is by the people, of the people and for the people and not otherwise an administration by persons in power and officials in position, sans the people.
(2.) The issue reflected upon in this case is simple : There is a small village Bhaunakpur in tehsil Milak, district Rampur. The village has a primary school on plot No. 286. The plot belongs to the Gaon Sabha. The correct terminology would be "Gram Sabha". (Article 243 (b) of the Constitution of India).
(3.) There is no issue on facts that the school is on the Gram Sabha land and that the school has been therefor a very long time. There is also no issue that the building of the school was dilapidated and on a decision taken by the village body, the Gram Sabha, it was decided by a resolution that the school building would be reconstructed. For this, the State administration sanctioned a sum of Rs. 90,000. The first instalment of this grant, a sum of Rs. 30,000 had been received by the Gram Sabha and conveyed to the Principal of the primary school and the construction of the building had even begun. The construction of the school building had reached the plinth stage. This position is accepted by the respondents, particularly the District Inspector of Schools, Primary Education, who in his reply, in context, says, "Kathan sweekar hat". Implying that the averments are accepted. When the petitioner states that one third of the building had been completed in reply, the respondent as above submits that no information has been made available to him.;