ATUL KESHUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing on behalf of respective parties. Though notice issued by this Court is not received back from respondent No.4, because, respondent No.4 is a Principal, J.N. Mehta High School, Khambha, District Amreli, but, relevant and necessary parties are Respondent Nos.2 and 3 who have been served and learned AGP Mr. Sharma is appearing on behalf of respondent Nos.1 and 3 State Authorities and learned advocate Mr. Oza is appearing on behalf of respondent Gujarat Higher Secondary Education Board.

(2.) Rule. Learned advocate Mr.Oza waives service of notice of rule on behalf of respondent No.2 Board and learned AGP Mr. Sharma waives service of notice of rule on behalf of respondent No.1 and 3 State Authorities.

(3.) With consent of all learned advocates, matter is taken up for hearing and final disposal today.