PARUL AROGYA SEVA MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The entire issue and controversy was qua refusal to issue 'No Objection Certificates' for changing names of two institutions run by the petitioner-trust which is required to be submitted to All India Council for Technical Education on or before 15.01.2012, as submitted by learned counsel for the petitioner. The reasoning for no objection has not come forward in any manner hence as the time was short a request was made for taking up the matter out of turn and the learned AGP also could not object to such a request and hence the matter is taken up for final disposal. Hence, Rule. Ms Arcana Raval, learned AGP waives service of Rule on behalf of the respondent. Rule is fixed forthwith.

(3.) The petitioner, a public trust has approached this Court under Article 226 of the Constitution of India, challenging the order dated 16.08.2011, containing decision of the State rejecting the request of the petitioner for issuance of No Objection Certificates to the petitioner-trust, required for changing the names of two institutions/colleges run by it and to be submitted to All India Council for Technical Education.