MURLIDHAR KELAVNI MANDAL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Rule. Ms. Nandini Joshi, learned Assistant Government Pleader for the respondents appears and waives notice of Rule. With consent of both the sides, the matter is finally heard today.

(2.) Since all the matters are interconnected and common question arises for consideration, they are being considered by this common order.

(3.) In all the petitions, the challenge made by the petitioners is against the order passed by the District Education Officer for recovery of the computer grant on the alleged ground that the computer which were purchased by the school concerned, who are petitioners herein were not as per the requisite standard and the shortcomings in the computer are reportedly found by the Institution namely Vikram A. Sarabhai Community Science Centre.