DARJI LAXMANBHAI AMRATBHAI 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.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the Court may direct the respondents to regularise the services of the petitioners on the post of teacher in the higher secondary sec. of the respondent no.5 school.