Gujarat High Court
Liyakat vs Director on 23 November, 2010
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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SCA/13419/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 13419 of 2010
=========================================================
LIYAKAT
AKBARALI SHAIKH & 1 - Petitioner(s)
Versus
DIRECTOR
PRIMARY EDUCATION & 4 - Respondent(s)
=========================================================
Appearance
:
MR
MUKUL SINHA for
Petitioner(s) : 1 - 2.
NOTICE SERVED for Respondent(s) : 1 - 5.
HL
PATEL ADVOCATES for Respondent(s) : 2,
GOVERNMENT PLEADER for
Respondent(s) :
3,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 24/11/2010
ORAL
ORDER
Grievance of the petitioners is that two primary schools which contained 1200 students have been shifted to a location nearly 2 k.m. away from the existing place. The existing building of the schools was found to be in dilapidated condition requiring extensive repairs due to which such temporary arrangement has been made.
Counsel for respondent No.2 stated under instructions that the procedural requirements for starting the repair work have been completed. Necessary permission and funds have been obtained. Repair work will start within one week. He prays for three months time to complete the repair work.
In view of the above assurance, respondent No.2 is given time upto 28th February 2011 to complete the repair works and to shift back the schools to the original premises.
With the above direction, the petition is disposed of.
(Akil Kureshi, J.) (vjn) Top