PATEL RASHMIKABEN RAJESHKUMAR Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) Admit.

(2.) Heard learned advocate Shri Pujara appearing for the appellant-original petitioner, learned AGP Ms. Reeta Chandarana appearing for respondents nos. 1 and 2 and learned advocate Shri Pinakin Rawal for respondent no. 3. The learned advocates have requested that looking to the facts of the case, the appeal be finally heard today. In pursuance of the request made by the learned advocates, the appeal is finally heard today.

(3.) Being aggrieved by the order passed in Special Civil Application No. 18353 of 2006 dated 31st August, 2006 rejecting the case of the petitioner, the appellant-petitioner has filed this appeal.