NANA DINARA PRATHMIK SHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. M.R. Molavi for the petitioners, learned Assistant Government Pleader Mr. Kurven Desai for the respondent Nos. 1, 4 and 5 and leaned advocate Mr. Devang Bhatt appearing on behalf of learned advocate Mr. H.S. Munshaw for the respondent No. 2.

(2.) By this petition under Article 226 of the Constitution of India, petitioners have prayed for the following reliefs:

(3.) It is the case of the petitioners that more than 400 villagers are residing in village-Nana Dinara, Taluka - Bhuj, District: Kutch. There were two primary schools running in the village - Nana Dinara. Nana Dinara Primary School No. 1 having standards 1 to 8 was established in the year 1976. Primary School No. 2 (Fazalvas) of Nana Dinara having standards 1 to 8 was established in the year 1991. The petitioners made representations before the authorities for opening "Peta Varg" i.e. class of the main school in Dhanivas area on the ground that the Primary School No. 2 (Fazalvas) situated at a distance of 1.2 kms. Accordingly, the respondent authorities granted permission to open "Peta Varg" in the year 2018, wherein teachers of the Primary School No. 2 (Fazalvas) were teaching in the said school.