ANILKUMAR UMEDBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgement of the learned Single Judge in Special Civil Application No.2145 of 1993, dated 3.4.2000, whereby the writ petition came to be dismissed, by invoking the provisions of Clause 15 of the Letters Patent.

(2.) The appellant-original petitioner by filing writ petition inter alia contended that he is the trustee of a Trust running in the name of Manekaba Amin College of Fine Arts at Patan and he had applied for starting Primary Teachers Certificate Course College at Patan from the academic year 1987-88, which came to be rejected by the respondent without giving an opportunity of hearing and on an impermissible ground. Thus, the challenge is that the refusal to grant recognition to start the P.T.C. College is unreasonable and arbitrary.

(3.) The appellant had applied earlier and permission was not granted and some other petitions were filed. Therefore a summary of the history may be expedient.