RANJITSINH BHAVSINH VAGHELA Vs. PRINCIPAL DABAKA HIGH SCHOOL

JUDGEMENT

(1.) RULE. Mr. A. J. Yagnik, learned advocate waives service of notice of Rule on behalf of respondent Nos. 1 and 2. Mr. Shivang Shukla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 3 and 4.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Civil Application is taken up for final hearing today.

(3.) THE present application has been preferred by the applicant original respondent No. 1 for fixing the early date of final hearing of main Special Civil Application. Considering the fact that original proceedings before the learned Secondary Education Tribunal was of the year 1998, Registry is hereby directed to notify the main Special Civil Application for final hearing in the week commencing from 11th January,2010. Rule is made absolute accordingly. No costs.