Calcutta High Court (Appellete Side)
Madhumita Bera (Panigrahi) & Ors vs The Union Of India & Ors on 10 January, 2014
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10.01.2014
Sl. No.3
ad & sd
W.P 38253(W) 2013
Madhumita Bera (Panigrahi) & Ors.
Vs.
The Union of India & Ors.
Mr. Raja Biswas,
Mr. Abhijit Sarkar ......... For the petitioners
Mr. Shyamal Sanyal ......... For the State
Prayer has been made in the writ petition to quash the letter vide Memo
No.127/NPEGEL/PBSSM dated 15.03.2013 issued by the State Project Director,
Paschim Banga Sarva Siksha Mission in pursuant to the discontinuation order of
Ministry of Human Resource Development being annexure P-2 to the petition. It
is prayed that the same may be cancelled and rescinded until alternative similar
scheme launched by the authorities concerned so that scheme for bringing girls
to schools for elementary education is not hampered.
Prayer made is in the realm of the policy. It is for the respondent to
consider its propriety, continuation and substitution. Petitioners have filed representation being Annexure P-4 which they are free to pursue. Respondents are supposed to look into the same and decide it within a reasonable time. We do not find any ground for further interference in such a case made out. Consequently, the writ petition stands disposed of.
(Joymalya Bagchi J.) (Arun Mishra, Chief Justice)
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