VINODCHANDRA MANILAL TRIVEDI Vs. COMMISSIONER OF HIGHER EDUCATION

JUDGEMENT

(1.) This Court by order dtd. 3/7/2015 passed in Special Civil Application No. 17085 of 2004, after noting the facts of the case and more particularly expressing displeasure in its order, issued following directions:

(2.) It is the case of the petitioner that despite such categoric directions, nothing has been done so far in regards to such directions.

(3.) Learned AGP has referred to formal reply filed on behalf of the respondent No.1. However, as the directions contained in the aforementioned order, have attained finality, as the same not being subjected to any challenge, the respondents have no other alternative, but to comply with the same.