Gujarat High Court
Adarsh vs State on 1 July, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/4822/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4822 of 2011
=========================================================
ADARSH
KELVANI MANDAL THROUGH TRUSTEE AND TREASURER & 1 - Petitioner(s)
Versus
STATE
OF GUJARAT THROUGH JOINT DIRECTOR & 1 - Respondent(s)
=========================================================
Appearance
:
MRCHIRAGBPATEL
for
Petitioner(s) : 1 - 2.
MR JANAK RAVAL AGP for Respondent(s) :
1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 21/04/2011
ORAL
ORDER
Heard Mr.Patel, learned advocate for the petitioners.
It is contended that now with the change in curriculum and the system, standard 8th is placed under the control and direction of Director of Primary Education, and, that therefore the District Education Officer has no authority or jurisdiction to pass such order.
Learned Assistant Government Pleader has submitted that instructions as regards the said contention are required.
Hence, stand over to 11 th May, 2011.
Direct service is permitted.
(K.M.THAKER, J.) Amit Top