CHAUDHARI CHIRAG BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr Hemang Raval for Mr AD Oza, learned advocate waives service of Rule for respondent No.3. Mr Neeraj Soni, learned Assistant Government Pleader waives service of Rule for respondent No.1. At the request of the learned counsel for the parties the matter is taken up for final hearing today.

(2.) The petitioner has filed this petition in view of the fact that respondent No.2 has declined to carry out the correction in the School Leaving Certificate on the ground that the petitioner had already left the School and, therefore, it was not possible to effect any change in the Certificate. It is the say of the petitioner that in the Certificate his caste is shown as Hindu Kadva Patidar instead of Hindu Chaudhary.

(3.) I have heard N.P. Chaudhary, learned advocate for the petitioner, Mr Neeraj Soni, learned Assistant Government Pleader for respondent No.1 and Mr Hemang Raval for Mr AD Oza, learned advocate for respondent No.3. Respondent No.2 though served, is not present. It is however stated by Mr Chaudhary that the representative of respondent No.2 is present in the Court.