- (1.) THE petitioner being an elected President of Village Education Committee of Village -Mandransare, P.S. -Sarwan, District -Deoghar under Sarva Shiksha Abhiyan Scheme, has been running all welfare schemes including free education for the children with the held of other members. The Secretary of the Committee has to run the Scheme which provides mid -day meal to the children, but the Secretary of the Committee, Smt. Bhawani Roy, failed to execute the Scheme properly as she is absent from the school since 15.7.06. She has also not handed over the documents and other charges to any other teacher. One Shiksha Bandhu of the Committee has been looking after the Scheme alongwith One Lal Mohan Rana and has been running mid day meal programme for the children. But the mid -day meal is not being provided to the children as the provisions and articles are not being provided by the Block Education Extension Officer, Sarwan for running the said scheme. The petitioner made several representations before the Block Education Extension Officer, Sarwan, but no action was taken by him in this regard. The petitioner approached the Deputy Commissioner, Deoghar and also the District Education Officer -cum -District Programme Office, Deoghar, but they also did not take any action. Due to the above, the small children are being deprived of their mid -day meal and proper implementation of Sarva Shiksha Abhiyan Scheme has been adversely affected.
(2.) LEARNED J.C to G.P. -II submitted that the Deputy Commissioner, Deoghar is the competent authority to look into the said grievance of the petitioner and to pass appropriate order and if the petitioner's representation is pending or he files a fresh representation, the same shall be considered by the said respondent and appropriate order shall be passed. Considering the said submissions made by learned counsel for the parties, this writ petition is disposed of giving liberty to the petitioner to file a fresh representation before the Deputy Commissioner, Deoghar giving all the necessary details alongwith a copy of this order. If such representation is filed, the said authority shall consider the petitioner's grievance and pass appropriate order in accordance with law within a period of six weeks ffrom the date of receipt of such representation.;