NITINBHAI HIMMATBHAI PATEL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) THIS petition, under Article 226 of the Constitution of India, has been filed, with the following prayers :

(2.) HEARD Mr.Gaurang R. Manav, learned advocate for the petitioner and Mr.Bharat Vyas, learned Assistant Government Pleader for respondent No.1, who has appeared on supply of an advance copy of the petition.

(3.) DURING the Course of hearing, the learned counsel for the petitioner has brought to the notice of this Court a judgment of the Division Bench in Regional Passport Officer Vs. Kokilaben W/o. Jaswantlal Panchal & Ors. reported in 2009 (2) G.L.R. 1246, wherein it has been held as under :