NANADINI M. JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to add Administrative Officer, Nagar Prathmik Shikshan Samiti, Bhavnagar, as party respondent No.3.

(2.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of rule on behalf of the State - respondent No.1, and Mr. H.S.Munshaw, learned advocate, waives service of rule on behalf of respondent No.2.

(3.) The prayer in the petition is that the respondents be directed to comply with the order dtd. 23/9/2016 in its true spirit. Facts need not detain the Court, inasmuch as, the same are referred to in the order dtd. 23/9/2016 passed by this Court in the case of very petitioner i.e. Special Civil Application No. 11195 of 2003. The order reads as under: