GAYATRI EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.R.V.Deshmukh for the petitioners, learned Assistant Government Pleader Mr.Krutik Parikh for respondent nos.1 to 3 in Special Civil Application NO.16260 of 2017 and learned advocate Mr.Meet Shah for learned advocate Mr.A.D.Oza for respondent no.3 in Special Civil Application No.9284 of 2018, learned advocate Ms.Mamta R. Vyas for the respondent no.4, learned Assistant Government Pleader for respondent nos.1 and 2 in Special Civil Application No.9284 of 2018.

(2.) As both the petitions are arising out of closure of the schools namely Sugnan Vidhyavihar Prathmik Shala run and managed by Shri Gaytri Education Trust petitioner of Special Civil Application NO.16260 of 2017 and Sugnan Vidhyavihar Higher Secondary School (Secondary Sec. / Grant-in-aid School), Sugnan Vidhyavihar Higher Secondary School (Higher Secondary Sec. / Grant-in-aid) and Sugnan Vidhyavihar School (Higher Secondary/ Science Stream/ non-granted School) run by Sugnan Education Trust petitioner of Special Civil Application NO.9284 of 2018.

(3.) Both the petitions pertains to Primary and Higher Secondary Schools run by the same management and both were heard analogously and are being disposed of by this common judgment.