SARASWATI EDUCATION TRUST Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Rule. Ms.Manisha Shah, Ld.AGP appearing of respondent Nos 1 to 3 waives service of rule. With the consent of parties matter is taken up for final hearing today.

(2.) . The present petition is preferred by the petitioner against the order, dated 14.6.02, passed by the Commissioner, Madhyanna Bhojan whereby the permission to open XIth standard (General stream) in Hindi is declined and the petitioner has also challenged the order passed by the State Govt dated 6.8.02 whereby the appeal against the aforesaid order is dismissed.

(3.) . In my view it is not necessary for this court to examine other aspects of the case since one of the contentions raised on behalf of the petitioner regarding non-speaking order passed by the appellate authority has considerable force. The perusal of the order, dated 6.8.02 passed by the appellate authority shows that no reasons, whatsoever, have been given, and therefore, the order can be said to be a non-speaking order.