Gujarat High Court
Nk Mekwan Managing Trustee And Manager vs State Of Gujarat & 3 on 20 September, 2005
Author: R.M.Doshit
Bench: R.M.Doshit
SCA/11206/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 11206 of 2005
==============================================================
NK MEKWAN MANAGING TRUSTEE AND MANAGER - Petitioner(s)
Versus
STATE OF GUJARAT & 3 - Respondent(s)
==============================================================
Appearance :
MR BIPIN P JASANI for Petitioner
MS PB SHETH AGP for Respondent(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 2 - 4.
=====================================================================
CORAM : HONOURABLE MS. JUSTICE R.M.DOSHIT
Date : 20/09/2005
ORAL ORDER
Heard the learned advocates.
Rule. Learned AGP Ms. Sheth waives service on behalf of the respondent-State. Pending this petition, the District Education Officer is directed to grant ad hoc approval to the appointment of the respondent no.4 as a Teacher in the petitioner-School for the purpose of salary grant. Such approval shall be subject to the result of this petition.
{Miss R.M Doshit, J.} Prakash* HC-NIC Page 1 of 1 Created On Tue Dec 20 00:09:55 IST 2016