JAGRUTI YUVAK MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The learned AGP appearing on behalf of the respondent-Authority is directed to waive service. The petition is taken up for final hearing and disposal today.

(2.) THE petitioner-Trust runs a High School at Village-Kuvazar, Tal. Morva-Hadaf, District: Panchmahals. Initially, the petitioner was granted permission to start Higher Secondary School from June-1998 on the condition that the petitioner would not claim grant-in-aid. However, subsequently the petitioner made representation to the respondent-Authority for grant-in-aid for the reasons stated in its representation. Subsequently, the petitioner was invited for hearing by the respondent-Authority. On 29. 12. 2006, the petitioner made written representation and submissions based on Judgment of this Court in Special Civil Application No. 6381 of 1998 and other petitions decided on 08. 07. 2006. On 08. 03. 2007, the respondent-Authority rejected the claim made by the petitioner.

(3.) IN the impugned order dated 08. 03. 2007 reference has been made to the resolution dated 30. 06. 1999 relating to the standards for availability of grant-in-aid. After referring to the same the Authority has recorded that as reported by the District Education Officer, Panchmahals within a radius of 15 Kms. from the petitioner-School there are two other Higher Secondary Schools out of which one is a grantable school and hence, the application made by the petitioner has been rejected.