VIVEKANAND VIKAS MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shukla, learned A. G. P. waives notice of Rule for respondent Nos. 1 and 2. With the consent of the learned Advocates appearing for both the side, the matter is finally heard today.

(2.) THE only question required to be considered in the present petition is that whether the Government could retain the administration of the school exceeding the period of 5 years or not?

(3.) THE short facts which may have the relevance for the purpose of deciding the petition are as under :