MOHANBHAI J PATEL Vs. DIST PRIMARY EDU OFFICER

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed to quash and set aside the impugned order of termination dated 04.05.1994/25.09.1993 passed by the respondent No.1 - District Primacy Education Officer, Sabarkantha at Himmatnagar and to direct to reinstate the petitioner with all consequential benefits.

(2.) When the matter was admitted way back in the year 1994, following order was passed.

(3.) It is required to be noted that the Special Civil Application No. 10512 of 1993 and other allied group of matters are allowed of by this Court (Coram: SD Shah, J. ) vide order dated 15/21.09.1994. The operative portion of the order reads as under: