Gujarat High Court
Seventh-Day Adventist Higher ... vs State Of Gujarat on 5 May, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/SCA/9572/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9572 of 2017
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SEVENTH-DAY ADVENTIST HIGHER SECONDARY SCHOOL &
1....Petitioner(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR KUNAL M SHAH, ADVOCATE for the Petitioner(s) No. 1 - 2
MRS KALPANAK RAVAL, ADVOCATE for the Petitioner(s) No. 1 - 2
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 05/05/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice to the respondent, returnable on 12th June, 2017.
Since the vires of Gujarat Self Financed Schools (Regulation of Fees) Act, 2017 and the Rules framed thereunder are challenged in this petition, let notice be issued to the leaned Advocate General.
As per Rule 8 (1) of the Gujarat Self Financed Schools (Regulation of Fees) Rules, 2017, the self- financed schools are required to submit proposals for fixation of fee within a period of one month from the date Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri May 05 23:56:19 IST 2017 C/SCA/9572/2017 ORDER of publication of the said Rules. It is stated that time for submission of such proposals expires by 25th May, 2017. Considering the submission made by learned Senior Advocate appearing for the petitioners, we permit the petitioners to submit their proposals as required under Rule 8(1) of the Rules on or before 15th June, 2017.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) RADHAN Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri May 05 23:56:19 IST 2017