STATE OF GUJARAT Vs. DIRECTOR

JUDGEMENT

(1.) RULE. Mr. K. B. Pujara, learned advocate waives service of notice of Rule on behalf of opponent Nos. 3 and 4 herein.

(2.) THE present application has been preferred by the Secretary, Education Department to modify the order dated 28th July,2009 passed by this Court and to exempt the Secretary, Education Department to remain personally present before this Court on 4th August,2009 as ordered by this Court.

(3.) CONSIDERING the averments made in the application and subject to responsible officer from the office of Secretary, Education Department to remain personally present before this Court on 4th August,2009, the Secretary, Education Department is exempted from remaining personally present in the court on 4th August,2009, as per order dated 28th July,2009 passed by this Court. Rule is made absolute accordingly. No costs.