DHANESHBHAI SANJAYBHAI JIVRAJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) By way of present petition in the nature of public interest, the petitioner has prayed as under:

(3.) We have heard learned advocate for the petitioner. Perused the notification/order dtd. 11/7/2022 issued by the Education Department, State of Gujarat as well as the grievances raised by the petitioner by way of representation made to the District Collector, Rajkot about alleged breach of condition of the notification/order dtd. 11/7/2022.