MADHAV HIMANSHU JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Shri Aaditya Bhatt, learned counsel appearing for petitioner and Mr. K.M. Antani, learned Assistant Government Pleader, appearing for State on advance notice.

(2.) Mr. Aaditya Bhatt, learned counsel appearing for petitioner, after arguing the matter for some time, would submit that petitioner would not press his prayers as specified in paragraphs 7(A) to 7(B) and he would be satisfied if a direction is issued to the respondents to consider comprehensive representation which petitioner proposes to submit to respondents and for passing orders thereon within a time frame.

(3.) Father of the petitioner is carrying out business at Ambaji, District Banaskantha, Gujarat State by running a medical shop and on account there being no school providing CBSE education in Ambaji, petitioner is said to have got admitted to 10 th standard to a school located outside State of Gujarat, namely to a school situated in Abu Road, District Sirohi (Rajasthan). Petitioner on completion of his 10 th standard is said to have shifted to Gujarat and studied for two years at Gujarat in standard 11 and 12 in the school known as St. Ann's School, situated at Ahmedabad, which is affiliated to Central Board of Secondary Education.