SHAILENDRA MAHENDRA KHARATI Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is finally heard at the stage of admission with the consent of the counsel of the parties.

(2.) Heard Mr. Mirza, the learned counsel for the petitioner and Mr. Deopujari, the learned Assistant Government Pleader for the respondent.

(3.) The counsel for the petitioner states that the petition is directed against the order dated 20.07.2007 passed by the Deputy Director of Education, whereby order dated 01.06.2007 passed by the same Deputy Director of Education came to be cancelled and order dated 25.04.2007 was maintained.