PRERANA JIVAN VIKAS TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dipak Joshi for the petitioner and learned AGP Mr. Dhanwan Jayswal for Respondent Nos. 1 and 2.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The brief facts of the case are that Petitioner No.1 is a public charitable trust and it is engaged in imparting education and is running an unaided (Non-grantable) Secondary School namely Shri. N.B. Patel Prerna Mandir Madhyamik Shala, District: Patan, having a valid recognition issued by the Gujarat Secondary and Higher Secondary Education Board.