VADHER MINAKSHI DEVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to join National Council for Teacher Education (N. C. T. E.), has party respondent.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(3.) HEARD Mr. Soni, learned Counsel for respondents No. 1 and 2, Mr. Munshaw, learned Counsel for respondents No. 3 and 4 and Mr. Shastri, learned Counsel for the newly added N. C. T. E.