SHIVRAJ V.PATIL,C.J. - (1.) IN this writ petition, grievance of the petitioners is that respondents -State have upgraded the school situated at Bood within the District Chittorgarh, Panchayat Samiti, Gangrar. An order was issued by the State Government vide Annex. 1 and Annex. 2 and consequently, school was opened and the petitioners obtained admission in relevant classes.
(2.) THE grievance of the petitioners is that Annex. 7 Dated 9.7.1999 was issued by the respondent -State. By this order the upgradation of the school at Bood was withdrawn. After having upgraded the school at Bood, no order prejudice to the students of Bood School could be passed by the respondents -State. Notices were issued to the respondents -State who had joined the issue and stated that in fact, State Government proposal contained the upgradation of a school at Rood. The proposal was approved for upgradation of School at Rood. The proposal was contained in a sheet prepared by the respondent -Department. The proposals were in English. For issuing orders, these proposals were translated into Hindi and at the time of translation, Rood was mistakenly translated as Bood which was also situated in Gangrar Assembly Segment, and therefore, it was a clerical mistake to upgrade a school at Bood. There was no proposal for upgrading the school at Bood and by clerical mistake.orders were issued for Bood.
(3.) THE learned Counsel for the petitioners disputed this stand of the State Government and forjudging the correctness of the State Government, original records were summoned. After summoning records, they were examined. The learned Counsel for the petitioners also had an opportunity of looking into the records.;