DINESHKUMAR ANCHLANAND RATHI Vs. COMMISSIONER

JUDGEMENT

(1.) . Rule. Mr.Sompura, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) . The only contention raised in this petition is that the permission to open class of XIth standard was granted as per the letter dated 11-6-2002 and it has been contended in the petition that the opportunity of hearing has not been given before cancelling the said permission as per the order dated 6-7-2002 and the said order is under challenge in this petition.

(3.) . Mr.Sompura, learned AGP is not in a position to dispute regarding not giving of the opportunity of hearing and, therefore, it is clear that the order has been passed without giving any opportunity of hearing to the management of the school. When this Court had passed the order on 13-9-2002, Mr.Dinesh A. Rathi appearing as party-in-person had stated that until the question of cancellation of permission is finalised, no students will be granted admission in XIth standard Science Stream pursuant to the permission which is cancelled.