HIMANSHU S RAJGAGURU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Counsel for the petitioners. Earlier the petitioners have approached this Court in the same matter which is also subject- matter of challenge in this writ petition. The earlier writ petitions have been decided by this Court on 18-12-1995 and the case of the petitioners was not accepted on merits. The relevant portion of the judgment of this Court in the previous writ petition filed by the petitioners reads as follows :

(2.) "Now looking to the affidavit-in-reply filed in Special Civil Application No. 6229 of 1995, it is clear that Jafrabad Kelavani Uttejak Mandal is running I.T.I. since long. As a result of the depletion in the strength of students, it was not feasible to run the institute in accordance with the Grant-in-aid Code which would apply to such institutes. Accordingly, when only one trainee remained out of 16 seats, permission of Director of Employment and Training was sought to close down the institute. Permission was granted vide letter dated 12/10/1995. A copy of the said letter is also annexed to the affidavit-in-reply. The institute was closed down and hence, the petitioners could not be continued. No grievance can be made against such action."

(3.) In my opinion, if the institute is closed and that too after taking necessary permission from the Director of Technical Education, the action cannot be said to be contrary to law, and cannot be interfered with.