PATEL MAHESHKUMAR NARAYANBHAI 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 Nos.1 and 2 and Ms.Niyati Vaishnav learned advocate for Mr.Pinakin Raval learned advocate waives service of notice of Rule on behalf of the respondent No.3. Though served, nobody appears for the respondent no.4.

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

(3.) Challenge in this petition under Article 226 of the Constitution of India is to an order dtd. 23/2/2019 transferring the petitioner from Chandrala Primary School.