M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 28th February, 2017 passed by the Human Rights Commission followed by an order dated 23rd March, 2017 passed by the District Collector (Vigilance) for recovery of Rs.25,000/- imposed by the Human Rights Commission.
(2.) A complaint was filed by the petitioner stating that the District Education Officer vide order dated 12th April, 2013 merged Government Primary School, Arya Samaj, Ratangarh, Churu with that of Government Primary School, Ambedkar Nagar, Ratangarh, Churu. It was protested by the villagers. The building in which the school is to be run, is in a dilapidated condition. It is like a skeleton. The petitioner being office-bearer of Akhil Rajya Karamchari Sanyukt Mahasangh (Rathore) wrote a letter not to merge the school. The Government rather passed the order to shift the school in the building of Arya Samaj. The Human Rights Commission should not have dismissed the appeal. The school building is close to the railway line which may expose the students to any incidence. A prayer is accordingly made to set aside the impugned orders.
(3.) I have considered the submission made by learned counsel for petitioner and perused the record.;