VICTORIA JUBILEE MADRESSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Manisha Narsinghani, learned AGP waives service of notice of rule on behalf of the respondent No.3.

(2.) Looking to the issue involved in the present matter, this petition is taken up for final hearing today.

(3.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the order dated 1st September, 2009 passed by the Board and order dated 25th March, 2010 passed by the Education Department.