GUJARAT HINDI SAMAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Respondent No.4 as such is not a necessary party to the present issue and, therefore, shall stand deleted.

(2.) Rule in SCA No.15312/2003. Mr.A.D.Oza, learned AGP waives service of rule for all the respondents including Secondary Education Board. All matters are finally heard.

(3.) In all these petitions there are common issues raised and, therefore, they are being dealt with in this common judgement.