MANISHKUMAR B PATEL Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) THE petitioners have prayed for an order declaring them to be entitled to be considered for the post of Primary Teachers on the basis of their having completed 18 years of age on 01.07.1995. While admitting the petition by order dated 16.02.1996, the petitioners are granted the interim relief to the effect that the petitioners shall be considered eligible, agewise as on 1st July 1995 and not as on 1st July, 1994. Pursuant to that order, the petitioners are stated to have been selected and appointed by order dated 20th October, 1996. THE aforesaid interim order dated 16.02.1996 was in consonance with the similar orders made by Division Bench in other petitions including Special Civil Application No.5718 of 1995 which were pending at the relevant time. It is brought to the notice of this Court that, that group of petitions have come to be allowed by the Division Bench by judgment dated 02.04.1998 in Special Civil Application No.5718 of 1995 and allied matters. Relying upon that judgment of the Division Bench on the same issue and in absence of any reply or objections, the present petition is allowed in the said terms and rule is made absolute in terms of the interim relief which was granted, with no order as to costs.