GUJARAT HARIJAN VIKAS MANDAL Vs. DIRECTOR

JUDGEMENT

(1.) IN light of the view that the Court is inclined to take, the petition is taken up for final hearing and disposal today. Rule. The learned Assistant Government Pleader appearing on behalf of respondent authorities is directed to waive service.

(2.) THIS petition primarily challenges order dated 19.4.2003 made by respondent No.2 dismissing the appeal filed by the petitioner and confirming the order made by respondent No.1 Authority on 3.1.2003 in the following circumstances.

(3.) THE petitioner is a trust which is running Chhatralaya (Hostel) at village Vasnabuzarg, Taluka -District Kheda. It appears that on 12.10.2002 respondent No.1 issued a show cause notice on the basis of surprise inspection carried out on 9.10.2002. The inspecting team recorded seven defaults stated in the show cause notice. On the basis of such defaults respondent No.1 Authority issued show cause notice on the ground that : (1) there are number of irregularities in running the hostel; (2) the institution has neglected and failed to take care of the wards and (3) instructions issued for initiating remedial action has been ignored.