JIVABHAI KODARBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Raval, learned Counsel appearing with Mr.P.S.Patel, states that respondents No.3 and 4 are only implementing the decision of the State Government and the Director of Primary Education and, therefore, they are formal parties and hence he seeks leave to delete them. Permission granted. Respondents No.3 and 4 shall stand deleted.

(2.) All these matters were placed for hearing yesterday and the learned AGP, Mr.Dabhi, who is attending this Court was asked to appear and he was further asked to get instructions of the Department and the advance copy was given to him. Today, when the matters are taken up for hearing, Mr.Dabhi, learned AGP, states that he has received the instructions to appear through Shri D.B.Chaudhari, Government Officer who is also present in the Court and also the defence to be taken on behalf of the State.

(3.) Rule. Mr.Dabhi waives service of notice of rule on behalf of respondents No.1 and 2.