ADARSH PRAGATI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner is a Trust registered under the provisions of the bombay Public Trusts Act, established for the purpose of carrying on educational activities and imparting education in the backward District of Panchmahals since 1988.

(2.) THE petitioner is aggrieved by the decision of the Gujarat Secondary Education board (hereinafter referred to as "the Board"), whereby the petitioner - Adarsh Pragati mandal, Kharol, Taluka; Lunawada, District: Panchmahals was given permission to run a girls' secondary school as an unaided one with effect from 1998, although the petitioner had applied for permission to run an aided school.

(3.) I have heard Shri Jayraj Chauhan learned Counsel appearing for Shri-M. M. Desai, learned Counsel for the petitioner, Shri A. J. Desai, learned Assistant Government Pleader, appearing for Respondents No. 1 to 3 and Shri A. D. Oza, learned Counsel appearing for respondent No. 4, who is the main contesting party to the writ petition.