NATIONAL EDUCATION SOCIETY Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) Present petition is directed against the order dated 18/19.01.2011 passed by the District Primary Education Officer, Valsad whereby the respondent no.1 has cancelled the recognition/registration granted in favour of the education institute run by the petitioner National Education Society. A Trust registered under the Bombay Public Trust Act. The respondent no.1 has, vide impugned order, cancelled the recognition/registration of five education institutes viz. (i) Sanskar Bharti Gujarati Primary School (Standard 1st to 4th, Gujarati Medium), (ii) National Primary School (Standard 5th to 7th, Gujarati Medium), (iii) Shree Sarigam English Medium Primary School (Standard 1st to 4th English Medium), (iv) Shri Sarigam English Medium Middle Primary School (Standard 5th to 7th English Medium), (v) Shri Sarigam Hindi Primary School (Standard 1st to 4th Hindi Medium).

(2.) Aggrieved by the said order, the petitioner has preferred present petition and assailed the said order on diverse grounds including the allegation that the order has been passed in violation of principles of natural justice and without complying the directions issued vide order dated 06.07.2010 in the Letters Patent Appeal No.1050/2010.

(3.) The facts involved in the petition and relevant for the purpose of present decision can be summarized thus:-