JIVAN SANSKAR VIDYALAYA Vs. DISTRICT SDUCATION OFFICER

JUDGEMENT

(1.) Present Appeal, under Clause 15 of the Letters Patent, is directed against the order dated 25th February, 2010 passed by the learned Single Judge whereby the learned Single Judge has dismissed the petition which was preferred by present Appellant against the order dated 1st September, 2008 passed by the Respondent No. 2-Board and also against the order dated 6th May, 2009 passed by the Respondent No. 4. By the orders impugned in the petition, the registration of the school run by the Appellant has been cancelled.

(2.) The facts involved in and relevant for present appeal are that:

(3.) Having regard to the issues and submissions, Rule. Mr. A. D. Oza has wived service of process of Rule. With the consent of the parties the appeal is heard for final decision.