SECONDARY SCHOOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vijay H. Nangesh for the petitioner and learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1 through video conference.

(2.) By this petition, the petitioner has prayed for the following reliefs :

(3.) However, the petitioner has prayed for the aforesaid prayers to consider the application made by the petitioner from 9/2/2014 to provide financial assistance to non granted Schools as per the Government Resolution dtd. 23/1/2014.