LAWS(GJH)-2022-7-524

PATEL KAMLESHKUMAR RANCHHODBHAI Vs. STATE OF GUJARAT

Decided On July 15, 2022
Patel Kamleshkumar Ranchhodbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of Rule for the respondent Nos.1 and 2 while Mr. Manish J. Patel, learned counsel waives service of notice of Rule for the respondent No.3 - District Primary Education Officer, District Panchayat, Himmatnagar, District Sabarkantha.

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

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