BHAGWATI VIDHYALAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the scope of the controversy the petition is taken up for final hearing and disposal today. RULE. Learned advocates appearing for the respondents are directed to waive service.

(2.) THOUGH the petition has been filed praying for following reliefs, "8. The petitioner in view of what has been submitted herein above most respectfully prays to your Lordships that: be pleased to allow this writ petition.

(3.) BE pleased to direct the respondent authorities to issue appropriate orders allotting new classes to the tune of one class for standard 8th, one class for standard 9th, one class for standard 10th, one class for standard 11th and two classes for standard 12th on grantable basis.