URMILABEN VALJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned Advocates for the respective parties, the present petition is taken up for final disposal.

(2.) Rule. Rule is made returnable forthwith. Mr. Dharmesh Devnani learned Assistant Government Pleader waives service of notice of rule for the respondent Nos.1 and 3 and Mr. H.S. Munshaw learned Advocate waives service of notice of rule for the respondent No.2.

(3.) The present petition, has been filed challenging the legality and validity of the order dated 7th August 2015 passed by the respondent No.2 i.e. District Primary Education Officer, District Education Committee, Chhotaudepur by which order, the service of the petitioner as Vidyasahayak came to be terminated.