KAMLESH MEGHRAJBHAI RABARI Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) THIS Court (Coram: Miss Justice R.M. Doshit), on 23.02.1999 has passed the following order:

(2.) IN pursuance of the above order, the petitioner must have reported duty and must have continued in service. The matter is of the year 1998 and, therefore, at this stage, it would be in the interest of justice to dispose of this petition in terms of above interim order. Accordingly, the petition is disposed of the above interim order. Rule is made absolute to the aforesaid extent with no order as to costs.