BHUPENDRAKUMAR SHANKARBHAI BARIYA Vs. EDUCATION DEPARTMENT

JUDGEMENT

(1.) When the petition is called out, learned advocate for petitioner is not present.

(2.) It is necessary to mention that the petition was listed in yesterday's cause list i.e. 12.09.2017. Yesterday also when the petition was called out, the learned advocate for the petitioner was not present and, therefore, the Court adjourned the petition to today, so as to grant opportunity to the petitioner. However, today also no one is present for the petitioner. The petition is pending since 2008. Under the circumstances, the Court deems it proper to decide the petition on merits instead of adjourning the petition merely on the ground of absence of learned advocate for the petitioner.

(3.) In present petition, the petitioners have prayed, inter alia, that :