PATEL GIRISHKUMAR JETHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Ashok M. Parekh, learned counsel for the appellants and Mr. N. J. Shah, learned Assistant Government Pleader appearing for respondent Nos.1 & 2.

(2.) THE appellants passed their C.P.Ed. Course in the following years :-

(3.) LEARNED counsel for the appellants has vehemently urged that in paragraph 2 of the impugned judgment, the LEARNED Single Judge has relied upon a decision which is not applicable to the facts of the case. He further urged that in similar matter being Special Civil Application No.20020 of 2006, the LEARNED Single Judge has admitted the said writ petition and stayed the order passed by the respondents on 13.12.2006. He has lastly urged that since the C.P.Ed. Course has been recognized by NCTE in the year 2004, the petitioners course should be treated to be a recognized course.