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SCA/19584/2007 1/ 1 ORDER

IN

THE HIGH COURT OF GUJARAT AT AHMEDABAD

SPECIAL

CIVIL APPLICATION No. 19584 of 2007

============================================

JOSHI

HARSHADRAI M. - Petitioner(s)

Versus

STATE

OF GUJARAT & 2 - Respondent(s)

============================================ Appearance :

MR MANOJ S JOSHI for Petitioner(s) : 1, MR VIPUL MISTRY ASST. GOVERNMENT PLEADER for Respondent(s) : 1, MR PV HATHI for Respondent(s) : 2 - 3. ============================================

CORAM

:

HONOURABLE MR.JUSTICE ANANT S. DAVE

Date

: 24/06/2008

ORAL

ORDER

Learned

advocate for the petitioner has filed sick note.

Shri

P.V.Hathi, learned advocate for respondent Nos. 2 and 3 and learned AGP Shri Vipul Mistry for respondent No.1 are present.

According to Shri P.V.Hathi, learned advocate, prayer of the petitioner to remain at a particular primary school cannot be granted.

However, there is a sick note of learned advocate for the petitioner.

Stand

over to 25th June, 2008.

[ANANT

S. DAVE, J.]

//smita//

   

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