PATEL AJAY BABUBHAI Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) RULE, returnable forthwith. Mr. Jayneel Parikh, learned Assistant Government Pleader and Mr. Meet Shah, learned advocate for Mr. A.D. Oza, learned advocate waives service of Rule for and on behalf of the respondent No.1 - State and respondent no.2 respectively. Though served, none appears for and on behalf of the respondent no.3-School.

(2.) Heard Mr. Parth J. Brahmbhatt, learned advocate appearing for the petitioner, Mr. Jayneel Parikh, learned Assistant Government Pleader and Mr. Meet Shah, learned advocate for Mr. A.D. Oza, learned advocate appearing for and on behalf of the respondent No.1 - State and respondent no.2 respectively. Though served, none appears for and on behalf of the respondent no.3-School.

(3.) By way of the present petition under Article-226 of the Constitution of India, petitioner herein has prayed for the following reliefs: