SHANTA HIGHER SECONDARY SCHOOL Vs. SECRETARY EDUCATION COMMISSIONER/COMPETENT AUTHORITY

JUDGEMENT

(1.) THIS petition by 5 Schools in Jammu town and in Ranbir Singh Pura deals with and pertains to the claims of the petitioners for receiving grant -in -aid for running their schools from the respondents. Prior to the filing of this petition, the five petitioners had filed separate petitions for similar relief in this court. While disposing of these earlier petitions, the court on 26th Feb. 1991, passed the following operative order: -

(2.) IN consequence of the aforesaid directions issued by the court on 26th -Feb. 1991, the impugned order No. Edn -W/P -466 -172 dated 29 March 1991 was passed by the respondents, whereby the grant -in -aid to the petitioners was not released. The operative part of the order dated 29 March 1991 runs as under: -

(3.) THE petitioners are aggrieved of the aforesaid impugned order and inter -alia seek the quashing of the same as also a mandamus directing the respondents to release the grant -in -aid in favour of the petitioners.