JENIL RAJESHBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners are seeking for striking down the Notification dtd. 9/11/2020 qua its applicability for the purpose of seeking admission for the academic year 2020-21 and they are also seeking for extending the benefit of the Notification dtd. 9/11/2020 to them on the ground that they had taken admission before 23/6/2017 in 10th Standard and passed 10th Standard from the school located outside the State of Gujarat.

(2.) We have heard the arguments of Shri Digant M. Popat, Shri P.A.Jadeja and Shri Nehal Gandhi, learned advocates appearing for petitioners and Ms.Manisha Lavkumar, learned Government Pleader appearing for the State and perused the records.

(3.) The facts which have unfolded in each of these cases are crystallized as under.