PATEL SACHINKUMAR RAMANLAL 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 was heard with SCA No. 7189 of 2002 and since the contentions of the learned counsel appearing for the petitioner as well as the learned AGP appearing for the respondent-Government are common elaborate reasons are not required to be stated so far as the common facts and questions of law are concerned and therefore, they are not repeated for the reasons recorded in the judgment delivered by this court in SCA No. 7189 of 2002.