- (1.) Seeking quashing of advertisement in the form of press communique contained in P.R. No. 62328 (Welfare) 2013-14 published in Daily Hindi News 'Dainik Bhaskar' dated 26.4.2013 in so far as it relates to "Deaf and Dumb School, Dhanbad", the petitioner has approached this Court by filing the present writ petition. An agreement dated 29.1.2011 for running the 'Deaf and Dumb Residential School' at Dhanbad was executed for a period of 3 years. The period was to expire on 29.1.2014 however, in the meantime, the advertisement dated 26.4.2013 was issued for selection of another agency (NGO) to run the said school.
(2.) Mr. Manoj Tandon, the learned counsel appearing for the petitioner has submits that, though, on the basis of the recommendation dated 3.3.2012 of the District Panchayati Raj Officer, Dhanbad, the Deputy Commissioner vide letter dated 6.3.2012 recommended for renewal of Gyan Jyoti, Deaf and Dumb School, Dhanbad however, during the currency of the agreement period, the advertisement dated 26.4.2013 was issued which cannot be approved in law. The learned counsel for the petitioner has further referred to an order dated 29.3.2012 whereby, the Department of Social Welfare Women and Child Development sanctioned the grant of Rs. 6 lakhs for Gyan Jyoti, Deaf and Dumb School, Dhanbad. It is submitted that with respect to the work under the agreement, the petitioner has not been communicated any deficiency or mal-practice however, advertisement dated 26.4.2013 has been issued illegally during the subsistence of the agreement period.
(3.) As against above, Mr. A.K. Mishra, S.C.-III appearing on behalf of the State of Jharkhand submits that during the" inspection, the school was found closed. In fact the document submitted by the petitioner pertains to another school of the same name which is closed. The petitioner has by filing such document tried to mislead this Court. In view of the irregularities, vide letter dated 12.2.2013, the Department of Cabinet (Vigilance), Jharkhand has been requested to conduct a vigilance enquiry against the petitioner-NGO-Gyan Jyoti. It is further submitted that in the advertisement itself it has been mentioned that the work with respect to which the present advertisement has been issued would stand cancelled on publication of the advertisement. In view of the aforesaid facts brought on record in the counter-affidavit of the respondents, I am not inclined to entertain this writ petition and accordingly, the writ petition is dismissed.;