ANJUMANE ISLAM Vs. ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) BY way of the above Special Civil Application No. 1831 of 2007 the petitioner has prayed to quash and set aside the order passed by the Gujarat State Primary Education Tribunal in Application No. 71 of 1999 dated 10.11.2006 further to direct the respondent No. 1 to reinstate the petitioner from his services on his original post with all consequential and incidental benefits.

(2.) THE brief facts of the case are as under:

(3.) HEARD learned advocates for the respective parties and perused the documents on record.