ARUN BHANSALI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner-Society aggrieved against the order dated 26.09.2014 (Annex.-P/1).
(2.) The petitioner-Society was operating Meera Girls College and Meera Girls Higher Secondary School at Sangaria, District - Hanumangarh. The petitioner Society by its resolution dated 25.07.2010 proposed acquisition of the educational institutions by the State Government and the State was approached in this regard.
(3.) By order dated 31.08.2013 issued by the Joint Secretary to the Government, Higher Education (Group-III) Department, it was communicated to the Director, College Education that the State Government has accepted the request of the Managing Committee for takeover by the State Government along with movable and immovable assets and granted administrative sanction for takeover of private college - Meera Girls College, Sangaria (Hanumangarh). It was also indicated that the communication was issued with concurrence of Finance (Exp.I) Department and that formal financial sanction would be issued separately; pursuant to the said communication dated 31.08.2013, the Director, College Education, Rajasthan, Jaipur constituted a Committee, which comprised of the Principal, Government College, Hanumangarh as Nodal Officer, Assistant Director, Regional Office, College Education, Bikaner and Assistant Accounts Officer, Government College, Hanumangarh, both as members and directed the Committee to undertake the procedure regarding takeover and submit the same by 10.09.2013.;