SHINOD BABU MATHUNNI Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) LOOKING to the question involved in the matter, at the request of the learned advocate for the petitioner and with the consent of the learned advocates for the respondents, the petition is taken up for final hearing and disposal today.

(2.) RULE. Service of rule is waived by Mr. Sunit Shah, learned Government Pleader for respondent no. 1; Mr. Hemang Rawal for Mr. A. D. Oza, learned advocate for respondent no. 2; and Mr. Chetan Pandya, learned advocate for respondent no. 3.

(3.) THIS petition has been filed praying for following reliefs :