ATLADARA KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, a Public Charitable Trust is running a School named Gyanayagna Vidyamandir at Atladara, District Vadodara. As respondent No.1 unilaterally decided to stop payment of salary grant and maintenance grant under the Grant-in-Aid Code on the ground that Government Resolution Dated 1.6.1996 permits such an action this petition has been filed challenging the said resolution dated 1.6.1996 (Annexure-A) and consequential order dated 19.7.1996 (Annexure-B).

(2.) It is not necessary to set out facts and contentions in detail as it is an admitted position between the parties that the issue raised by this petition stands concluded by a decision of this Court rendered on 27.7.2006 in case of Utkarsh Education Society Vs. State of Gujarat in Special Civil Application No. 4235 of 1996 and cognate matters. While upholding the resolution dated 1.6.1996 as being a policy decision, the Court has cancelled condition Nos. 2 and 3 stated in the resolution and also issued certain directions as under :

(3.) Therefore, subject to the aforesaid directions the petition is partly allowed to the aforesaid extent and with the same directions. Rule made absolute to the said extent. There shall be no order as to costs.