REKHABEN BHARATKUMAR DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the action of the respondents in not granting the benefit of vacation and vacation detention, as per the Rules and Government Resolution dtd. 20/7/1999.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader Ms. Nirali Sarda waives service of rule on behalf of respondent No.1- State.

(3.) Considering the issue involved and with the consent of learned advocates for the respective parties, the petition is taken up for final hearing today.