WPMS/1472/2021
2021 Latest Caselaw 2735 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
            ON THE 30TH DAY OF JULY, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     Writ Petition (M/S) No. 1472 OF 2021
BETWEEN:

Rakesh Kumar                            ...Petitioner

     (By Mr. Rajveer Singh, Advocate)

AND:
Director Secondary Education & others
                                  ...Respondents

     (By Mr. Vinod Nautiyal, Deputy Advocate General)


                      JUDGMENT

1. By means of this writ petition, petitioner has sought following reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus directing the Respondent no. 1 (Director Secondary Education Nanukheda Dehradun, District Dehradun, Uttrakhand) to decide the representation dated 18.11.2020.

(ii) Issue a writ, order or direction in the nature of mandamus directing the Respondent no. 2 (Additional Director Secondary Education Garhwal Mandal Pauri Garhwal, State Uttarakhand) to decide the representation dated 01.02.2021 & 29.10.2021 made by the petitioner.

(iii) Issue a writ, order direction in the nature of mandamus directing the Respondent no. 3 to decide the representation dated 13.10.2020 made by the petitioner to the respondent No. 3 Chief District Education Officer Roshnabad District Haridwar.

2. From the cause title, it reveals that petitioner is a resident of Village Shivdaspur @ Teliwala Haridwar, District Haridwar.

3. From the documents enclosed with the writ petition, it is apparent that petitioner has made complaints to various authorities against Management Committee of National Inter College, Dhanauree, District Haridwar, thus, petitioner is not even residing in the village in which National Inter College is situated. In the representations, petitioner has prayed for superseding the Committee of Management of the said College and to appoint an Administrator.

4. In the humble opinion of this Court, petitioner has no locus standi to maintain this writ petition. Accordingly, writ petition fails and is hereby dismissed.

(MANOJ KUMAR TIWARI, J.) Aswal