VIRENDRAKUMAR PRAVINCHANDRA MAHETA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.M.T. Saiyad for the petitioner and learned Assistant Government Pleader Mr.Ishan Joshi for the respondent - State.

(2.) By this petition under Art. 226 of the Constitution of India, petitioner has prayed for the following reliefs :

(3.) The petitioner, who is the Secretary of the Kalol Kelavni Pracharak Mandal, has filed this petition challenging the order dtd. 9/9/2019 passed by the District Education Officer, Panchmahal, Godhra, whereby it is ordered that under Sec. 95 of the Grant-In- Aid-Code, 1964, grant given to the school was ordered to be cut by 25% for the year 2016-17.