HITANG KETANKUMAR DESAI Vs. PRINCIPAL

JUDGEMENT

(1.) Heard learned advocate Mr. Atraya K. Trivedi for the petitioner and learned advocate Mr. K.V. Shelat for the respondent no.3.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Brief facts of the case are as under :