BALSHASHTRI B PREMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges the orders passed by the respondents No.1 and 2 whereby a decision has been taken to hand over the management of Prem Bharti Saket Hindi Secondary School run by the petitioner trust, to the respondent No.4.

(2.) The petitioner, Sharda Education Trust, had established a school by the name of Prem Bharti Saket Hindi Secondary Vidhyalaya (hereinafter referred to as the subject school) at Okha, Surat with effect from June, 1990. The said school was duly registered and recognised under the provisions of Section 31(8) of the Gujarat Secondary Education Act, 1972 (the Act).

(3.) It appears that subsequently, the petitioner trust decided to transfer the subject school from Okha to Ramnagar, in Surat. Necessary application in prescribed form was made by the petitioner, seeking approval of the respondent-Board for shifting the school from Okha to Ramnagar. By an order dated 25.12.1991, the said application was rejected. It appears that the petitioner again requested the respondent-Board for grant of approval for shifting the subject school from Okha to Ramnagar.