PANKAJKUMAR CHHOTALAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. The learned AGP appearing on behalf of respondent No.1 and 2 is directed to waive service. There is no appearance on behalf of respondent No.3 despite service, though the affidavit-in-reply dated 19th June, 2007 is available on record.

(2.) The following prayers have been made in the petitions:

(3.) On 06.02.2006 respondent No.2, the District Education Officer, Dahod, passed an order appointing one Shri Bachubhai Kemabhai Bhabhor as Principal of school run by the Sukhsar Vibhag Kelavani Mandal (Kelavani Mandal). On 08.02.2006, the said order was cancelled by respondent No.2.