SUTHAR BHAVANABEN VASANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) These petitions, under Article 226 of the Constitution of India, have been filed by primary teachers / Vidhyasahayaks challenging certain provisions of the Government Resolution dtd. 1/4/2022.