PATEL HARGOVINDBHAI HIRABHAI Vs. JASHVANTBHAI MANILAL DANI

JUDGEMENT

(1.) Heard Mr.Kirit I.Patel,learned counsel representing the applicant,Mr.P.K.Jani,learned counsel appearing for the respondent nos.1 and 2, and Mr.R.C.Kodekar, learned counsel of the respondent no.3.

(2.) By means of instant application under Section 12 of the Contempt of Courts Act, 1971, hereinafter called "the Act", the applicant submits that the respondents are guilty of disobedience of the order dated 9th October, 2001, passed by the Gujarat Secondary Education Tribunal, Ahmedabad, hereinafter called "the Tribunal", in Application No. 205 of 2000, and urges that they be punished for contempt of the Tribunal.

(3.) The applicant is Headmaster serving at Shri Shreyas Kelvani Mandal Sanchalit G.L.Patel High School, Unjha, District: Mehsana. He moved an application dated 1 9/01/2000, requesting the management of the School for grant of permission for voluntary retirement with effect from 3 1/05/2000.