Govind Mathur, J. - (1.) THESE petitions for writ are preferred to challenge the orders passed by the respondents for amalgamation of Schools vide Government of Rajasthan's circular dated 5.4.2010 (Annex.R/1). It is also urged that the respondents are also amalgamating the Schools without verifying actual strength of the students and the need of the institution in the areas concerned.
(2.) THE contention of the learned Counsel for the petitioners is that as per the policy made of Rajasthan under the circular dated 5.4.2010, the Schools situated within the circumference of 1 Km can only be amalgamated but in the instant matters, the orders for amalgamation have been passed with regard to the Schools situated beyond the circumference prescribed. Shri Anand Purohit, Additional Advocate General while defending the orders impugned urged that the issue as to whether the School sought to be amalgamated is situated within the circumference of 1 Km or what is the actual number of students is, cannot be decided by this Court while exercising the powers under Article 226 of the Constitution of India. It has also been pointed out by him that if the petitioners are having any grievance with regard to the orders of amalgamation, then they can agitate their cause before a Competent Committee, constituted under the circular dated 5.4.2010 itself.
(3.) AS per the circular dated 5.4.2010, a Committee consisting of (1) Director, Elementary Education, (2) Addl. Director, Elementary Education, (3) Concerned Dy. Director and (4) Two Officers of the Directorate nominated by the Directorate shall consider the appeals pertaining to any proposals for amalgamation of the Schools. In the present matter, as a matter of fact orders have been passed for amalgamation of the School on the basis of the proposals received. However, I find force in the contention of Shri Anand Purohit, learned Additional Advocate General that the factual position regarding the distance of Schools and strength of the students cannot be examined by this Court in its extra -ordinary jurisdiction. In view of the position aforesaid, it would not be proper to interfere with the orders of amalgamation by this Court at this stage.;