CHILD DEVELOPMENT OFFICER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Prajapati, learned advocate for the petitioner, Mrs. Krishna G. Rawal, learned advocate for the respondent No. 2 and Mr. Devnani learned AGP.

(2.) Having regard to the facts of the case, Rule. Returnable forthwith. Mrs. Krishna G. Rawal, learned advocate, and Mr. Devnani, learned AGP have waived service of Rule on behalf of the respondents and with their consent the petition is taken up for final order toady.

(3.) This petition is taken out by Child Development Officer under Integrated Child Development Scheme ("ICDS" for short) introduced by Government of India.