BLOSSOM CHARITABLE TRUST VADODARA Vs. SECRETARY EDUCATION DEPARTMENT

JUDGEMENT

(1.) RULE. learned AGP appears for respondent Nos. 1 and 4 and waives service of Rule and Mr. Dave appears for respondents Nos. 2 and 3 and waives service of Rule. With the consent of learned advocates appearing for both the sides, the matter is finally heard today.

(2.) THE petitioner has preferred the petition for challenging the order dated 31. 08. 2007 (Annexure-K), whereby the sanction granted in favour of the petitioner is cancelled. Heard Mr. Unwala for the petitioner, Mr. Pujari, learned AGP for the State Authorities, and Mr. Dave for the District Panchayat and its officers.

(3.) UPON hearing the learned advocates appearing for both the sides and perusal of the impugned order dated 31. 08. 2008 it appears that it is an admitted position that any opportunity of hearing has not been given prior to the passing of the impugned order by the District Primary Education Officer.