SHILABEN ZAVERBHAI PATEL Vs. SECRETARY

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondent - State.

(2.) Considering the issue involved and with the consent of learned advocates for the respective parties the matter is taken up for final hearing.

(3.) This petition under Article 226 of the Constitution of India is filed challenging the order dtd. 16/6/2020, passed by the Education Department, Gandhinagar - respondent No.1.