BRAHMBHATT EDUCATION TRUST SACHALIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India has been preferred by a Trust registered under the Public Trusts Act, praying for the following reliefs: -

(2.) FACTS relevant for the purpose of deciding this petition can be summarized as under: -

(3.) WE have heard learned advocate Ms.Mamta R.Vyas appearing for the petitioner, learned AGP Ms.Krina Calla for respondent nos.1,2 and 3 and learned advocate Mr.R.C.Jani for respondent no.4.