PATEL BIPINKUMAR NATVARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advo cate Ms.Vidhi Bhatt for the applicants and learned AGP Mr.Dhawan Jayswal for the respondent-State.

(2.) This application is moved in urgent by the learned advocate for the applicants stating that for participating in option camp for teaching in standard 6 to 8 is organized, which is taking place today. Learned advocate for the applicants states that the applicants have no been permitted to participate in the option camp, which is scheduled today i.e. on 10.05.2021 on the sole ground that the applicants have instituted Special Civil Application, which is pending adjudication.

(3.) Learned AGP Mr.Dhawan Jayswal states that the applicants have already appeared in the camp for surplus teachers and it is also a forming part of the application by the order dated 25.11.2020 at page 17 annexed to the application, wherein the applicants were permitted to attend the camp of surplus teachers. It is stated by the learned AGP Mr.Jayswal that the camp has already begun and therefore the present applications would not survive, however, if the representation is made by the applicants, let it be considered by the authority.