RINKUBEN DASHRATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN light of the view that the Court is inclined to take, the matter is taken up for final hearing and disposal. RULE. Learned Advocates appearing on behalf of the respondents are directed to waive service.

(2.) THE petition has been filed praying for a direction to the respondent authorities to provide a Centre for Examination of Primary Teachers' Training Course (PTC) at village Sujanpur, Taluka Siddhpur, District Patan.

(3.) RESPONDENT No.3 The Gujarat State Examination Board conducts the PTC examination. Some of the students filed a petition bearing Special Civil Application No. 7759 of 2006 with a similar prayer pertaining to Academic Year 2005 -2006. This Court vide order dated 13.04.2006 disposed of the petition as under :