MANAGING COMMITTEE OF THE RAID SHABONG BORDER AREA SECONDARY SCHOOL Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) THE petitioner's case in a nutshell is that:

(2.) MR . H.S. Thangkhiew, learned Sr. counsel appearing for and on behalf of the petitioner submits that the petitioner's school called "Raid Shabong Border Area Secondary School, Pynursla" was established sometime in the year 1999 to cater service to the students of the villagers in the village situated nearby and since then, the school is functioning properly and educated many children in the area. The school is run by the villagers partially as well as the fees collected from the students. As a result, the school could not develop much pertaining to infrastructure and other facilities which are required for the benefit of the students of the area.

(3.) AFTER hearing the submissions advanced by Mr. H.S. Thangkhiew, learned Sr. counsel for the petitioner as well as Mr. N.D. Chullai, learned Sr. GA appearing for the State respondents, I am of the considered view that, since it is the policy of the Government, it will not be wise on my part to impose any direction at this stage, but it will be proper for the petitioner to file a fresh representation stating all the facts and the Government should consider their representation keeping in mind the benefit and future of the students those who are studying in the school "Raid Shabong Border Area Secondary School, Pynursla".