ANKOLWADI JUTH KELAVNI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a society through its Secretary, has prayed for the following reliefs:

(2.) The case of the writ applicant, as pleaded in the writ application, may be summarised as under:

(3.) Thus, it appears from the materials on record that the State Government, in exercise of its powers, under Section 33 of the Gujarat Secondary and Higher Secondary Education Act, 1972 has taken over the management and administration of the Secondary School run by the writ applicant - society. The State Government has appointed an 'Administrator' to manage the affairs of the higher secondary school i.e. classes 9th to 12th standard.