VIVEKANAND VIKAS MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . The petitioner-Trust has challenged in this petition the impugned orders dated 6.10.2001 (Annexure-A) passed by the respondent No.1 and the impugned order dated 10.10.2001 (Annexure-B) passed by respondent No.3 on the ground that both the impugned orders were passed in flagrant violation of principles of natural justice and without extending reasonable opportunity of being heard, impugned orders were passed.

(2.) . In ground (f) it was contended that as per Section 33(1) of the Gujarat Secondary Education Act, before passing any order of taking over the administration of the school, show cause notice was required to be issued to the trust. But, no such notice was issued, therefore, the impugned orders are bad.

(3.) . On the strength of the aforesaid averments made in the petition on oath, learned single Judge of this court (Coram : R.M.Doshit, J.) issued rule and granted ad-interim relief in terms of para 7(B).