GURUKRUPA KELVANI MANDAL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner-Trust has prayed for the following reliefs:-

(2.) THE facts emerging out of the record of this petition are that the petitioner is a registered Trust and runs a Secondary School at village Rellavala, Taluka Meghraj, District Sabarkantha. It is the case of the petitioner that village Rellavala is a remote area and the petitioner-Trust runs two classes each of Standard 8th, 9th and 10th. It is further the case of the petitioner-Trust that as per the provisions and regulations, the petitioner-Trust is entitled to get 9 teachers as against which, only 7 teachers are working at present and two posts are vacant.

(3.) THIS Court, vide order dated 10.10.2011, passed the following order:-