PRAVINKUMAR MANUBHAI PATEL Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) . Ms.Manisha Shah learned AGP waives service of notice of Rule on behalf of the respondent Government.

(2.) . With the consent of the parties the matter is taken up for final hearing today.

(3.) . This petition is heard with SCA No. 7189 of 2002 and therefore for the reasons recorded in the said judgment, elaborate discussion is not required. However, the only distinguishing feature shall be dealt with as stated hereinafter.