Orissa High Court
Saroj Kumar Sahoo vs The Collector on 31 August, 2021
Bench: S.K.Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No.26144 of 2021
Saroj Kumar Sahoo .... Petitioner
Mr.S.C.Puspalaka, Advocate
-versus-
The Collector, Angul and others .... Opp. Parties
Mr.T.Patnaik, Addl. Standing Counsel
CORAM:
JUSTICE S.K.MISHRA
JUSTICE SAVITRI RATHO
ORDER
31.08.2021 Order No.
02. This matter is taken up through Hybrid mode.
Heard Mr. S.C.Puspalaka, learned counsel for the petitioner and Mr. Tarun Patnaik, learned Addl. Standing Counsel.
In this writ petition, the petitioner has prayed for a writ of mandamus directing the Collector, Angul to execute the construction work of smart class room under school transformation programme of High Schools under 5-T school initiative programme through the process of tender and accordingly quash the decision taken by the Collector, Angul to execute the work departmentally.
The record reveals that the office of District Education Officer, Angul has issued a letter for execution of school transformation programme departmentally. This execution work departmentally is in accordance with the decision taken by the District Level Committee for School Abhijan headed by the Chairman, i.e., Collector.
Page 1 of 2Secondly, the school transformation programme under the 5-T department is a very ambitious programme to improve the quality of education as well as the facilities available to the students.
Hence, we are not inclined to interfere with the matter as the larger interest of the society as well as the State is involved. The writ petition is dismissed being devoid of merit.
Urgent certified copy of this order be granted on proper application.
( S.K.Mishra) Judge (Savitri Ratho) Judge Bichi Page 2 of 2