JAGRUTIBEN SHANKARLAL CHAUDHARY Vs. COMMISSIONER OF SCHOOLS

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned AGP waives the service of notice of rule on behalf of the respondent No. 1.

(2.) PRESENT application has been preferred by the applicant - original petitioner for fixing early date of hearing of the main Special Civil Application.

(3.) CONSIDERING the fact that the main Special Civil Application is of the year 2006 only and there are many other service matters pending before this Court for final hearing and other litigants are waiting for their turn, present application is dismissed at this stage. Rule is discharged.