PATEL RAFIKBHAI ABDULLA Vs. COMMISSIONER OF SCHOOLS

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent No.1 and learned Advocate Ms. Mamta Vyas waives service of rule on behalf of the respondent No.3.

(2.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(3.) It is the case of the petitioner that the petitioner is possessing qualification of M.Com., B.Ed. and was appointed as Assistant Teacher in the year 2004 at respondent No.4, which is being managed by the respondent No.3.