ADARSH SANSKAR DHAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this petition, the petitioner has challenged order dated 22.7.1998 (Annexure - F) whereby the Secretary, Social Welfare Department, cancelled the recognition of the Ashram Sala, which was being run by the petitioner trust.

(2.) IN the petition, while challenging the said order dated 22.7.1998, the petitioner has raised a contention in Paragraph 6(g) which, in nutshell is that for the same incident, the petitioner cannot be penalized twice.

(3.) IT is stated by the petitioner that it had applied for permission to establish and run Ashram Shala and for grant -in -aid, pursuant to which, by order dated 8.7.1996, the petitioner trust was granted permission to run Ashram Shala, and recognition was granted by an order dated 16.9.1997 which was subject to the condition requiring the petitioner to comply with the prescribed terms and conditions. The petitioner has claimed that it had complied with all the conditions.