CHOWGULE EDUCATION SOCIETY A DULY REGISTERED SOCIETY WITH ITS OFFICE AT MARMUGAO GOA Vs. STATE OF GOA THROUGH THE SECRETARY

JUDGEMENT

(1.) HEARD Mr. Lotlikar, learned Senior Counsel for the petitioners, Mr. Lawande, learned Government Advocate for respondents no.1 and 2, Mr. Mulgaonkar, learned Advocate for respondent no.3 and Mr. Rao, learned Advocate for the intervenors.

(2.) RULE. By consent, heard forthwith.

(3.) MR. Lotlikar, learned Senior Counsel for the petitioners submitted that respondent no.2 while rejecting the approval for closure of Higher Secondary School has taken into consideration the representation made by the teachers without the same being put to the notice of the petitioners and as such, the impugned order passed, is clearly in breach of the principles of natural justice. MR. Lotlikar further submitted that several grounds on which the petitioners sought to justify closure of Higher Secondary School, have not been considered by the Director/ respondent no.2 and in any case, the petitioners are entitled to give a say on the representation made by the teachers serving in Higher Secondary School.