BHARATSINH VIJAYSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition in the nature of public interest, the petitioner who is a resident of village Unn, Tal. & Dist. Surat, is seeking a writ in the nature of Mandamus directing the respondent authorities to commence Primary School Nos.294 and 295 in Unn village (at Rajput Falia), though new school building has been constructed.

(2.) In response to the notice issued by this Court, the respondent - Corporation has appeared and affidavit-in-reply dtd. 1/4/2023 has been filed by Administrative Officer of Surat Primary Education Committee. Affidavit-in-rejoinder has been filed by the petitioner which is taken on record.

(3.) Mr. Arpit A. Kapadia, learned advocate appearing for the petitioner would submit that though the respondent authorities had put up construction for new school building, the students were not given admission and the newly constructed school building is without any use and, therefore, the authorities may be directed as prayed by the petitioner.