VASANTBHAI MADHAVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner is serving with a minority education institution. THE grant in respect of his salary was denied on the ground that he did not possess requisite qualification of B.Ed. although he did possess qualification of B.P.Ed, besides graduation and also post graduation. Learned advocate for the petitioner states that the petitioner has now acquired degree of B.Ed. THE contention of the Institution is that, being a minority institution, it is not governed by the said rules regarding qualification. Learned advocate for the petitioner does not press this petition at this stage with a view to making a representation to the Government through the Education Institution for release of grant of his salary in light of he having now acquired B.Ed degree. It would be open for the petitioner as well as the Education Institution to canvas all points in the representation including the question whether the Institution is governed by the rules or not, it being a minority institution. THE respondent-Authorities in such eventuality are expected to take a decision on the representation afresh considering the points that may be canvassed in the representation expeditiously preferably within a period of 3 (three) months from the date of receipt of representation. THE petition stands disposed of accordingly. Rule discharged. No costs.