THORAT GAUTAMKUMAR DALPATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition is filed challenging inaction on part of the respondents in non-regularizing the service of the petitioner as teacher in the higher secondary Sec. of respondent No.4- School.

(3.) Heard learned advocate Mr. Hardik Jani for the petitioner.