LAWS(GJH)-2017-9-140

BHABHOR BACHUBHAI KALABHAI Vs. STATE OF GUJARAT

Decided On September 12, 2017
Bhabhor Bachubhai Kalabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Ms. Mamta R. Vyas, learned advocate for the petitioner and Mr. V.R. Jani, learned AGP for the respondent Nos. 1 and 2. No one has appeared for the respondent Nos. 3 and 4.

(2.) In present petition the petitioner has prayed, inter alia, that:-

(3.) Since, the petitioner's appointment as Principal of respondent No. 4 school came to be cancelled by the respondent no. 2, the petitioner felt aggrieved and filed present petition.