ASHIFBHAI AMINBHAI BHAYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates for the respective respondents waive service of notice of rule for and on behalf of the respective respondents.

(2.) The present writ petition has been filed seeking a direction on the respondent authorities to correct the name and caste of the petitioner in his School Leaving Certificate.

(3.) The brief facts of the case are as under: