Gujarat High Court
Suo Muto vs The Chief Secretary on 8 February, 2005
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 33 of 2005
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SUO MUTO
Versus
THE CHIEF SECRETARY
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Appearance:
SUO MOTU for Petitioner No. 1
MR AJ DESAI, AGP for Respondent No. 1-3
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date of Order: 08/02/2005
ORAL ORDER
(Per : HON'BLE THE CHIEF JUSTICE) Looking to the nature of the case, it is necessary to implead Secretary, Ministry of Human Resources Development, Government of India, Shastri Bhawan, New Delhi-110001. Accordingly, impleadment is made. Necessary correction be made in the cause title of the petition by Registry. Notice to newly added respondent with a direction to file reply in this case in six weeks. Affidavit filed by the Under Secretary, Education Department, Sachivalaya, Gandhinagar, dated 7.2.2005, is taken on file. State Government to file further affidavit within two weeks pointing out number of schools being managed by it, number of schools being managed by NGOs, their locations and annual grants being given to the NGOs. Further, number of teachers recruited for these students and method of payment of their salary be also pointed out.
(BHAWANI SINGH) CHIEF JUSTICE (H.K.RATHOD) JUDGE (sunil)