LAWS(GJH)-2002-9-86

DIRECTOR Vs. MUKESHBHAI C TANNA

Decided On September 19, 2002
DIRECTOR Appellant
V/S
Mukeshbhai C Tanna Respondents

JUDGEMENT

(1.) . Heard Mr.Shirish Joshi, learned counsel appearing for the petitioners.

(2.) . Instant Special Civil Application under Articles 226 and 227 of the Constitution of India is directed against the order and judgment dated 8/12/1987, passed by the Gujarat Affiliated Colleges Services Tribunal at Ahmedabad, hereinafter called "the Tribunal", in Application No.80 of 1987, between Mukeshbhai Chhotalal Tanna and Director, Lok Bharti, Sanosara, District: Bhavnagar and others, whereby the Tribunal quashed the order dated 1/05/1986, purporting to terminate the services of Mukeshbhai Chhotalal Tanna, the respondent No.1 herein.

(3.) . The acts and the events constituting the facts of the case, as they emerge from the record, are these: