Parth Nandkishor Gharaniya vs Gujarat Secondary And Higher ...
2023 Latest Caselaw 3217 Guj

      C/SCA/7071/2023                              ORDER DATED: 24/04/2023




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               R/SPECIAL CIVIL APPLICATION NO. 7071 of 2023
==========================================================
                        PARTH NANDKISHOR GHARANIYA
                                    Versus
           GUJARAT SECONDARY AND HIGHER SECONDARY BOARD
==========================================================
Appearance:
MRJ RUTVIK J BRAHMBHATT(12345) for the Petitioner(s) No. 1
PARTH J BRAHMBHATT(9373) for the Petitioner(s) No. 1
 for the Respondent(s) No. 1,3
MR SIDDHARTH RAMI, ASSISTANT GOVERNMENT PLEADER for Respondent
no.2
==========================================================
    CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                               Date : 24/04/2023
                                ORAL ORDER

1. Mr Parth J. Brahmbhatt, learned advocate appearing for the petitioner, seeks permission to withdraw captioned writ petition with a liberty to approach the concerned Magistrate for the rectification of the sub-caste in the school leaving certificate in view of the judgment of this Court in the case of Thakor Nileshbhai Shishirbhai v. Gujarat Secondary Education Board reported in 2007 (3) GLR 2276. It is urged that some directions may be issued to the concerned Magistrate to decide the application at the earliest.

2. Request is acceded to.

3. Considering the above, if the application is filed before the concerned Magistrate by the petitioner, let the same be decided preferably within a period of eight weeks' from the date of registration of the application.

4. Petition is disposed of as withdrawn with the aforesaid liberty. No order as to costs.

(SANGEETA K. VISHEN,J) RAVI P. PATEL