RAVAL RAJESHKUMAR SHANKERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) Heard learned advocates for the respective parties and perused the record.

(3.) Challenge in both these petitions is to the order of termination dtd. 20/11/2006 passed by the Dholka Education Society.