BALDEVBHAI B PATEL Vs. AMRUTLAL M NAYAK

JUDGEMENT

(1.) The petitioner, in this petition, had challenged the order and judgment passed by the Gujarat Secondary Education Tribunal at Ahmedabad on 11-10-1990 in Application no.704/1987 and has also prayed for quashing and setting aside the said judgment. By way of an interim relief, the petitioner has prayed for stay against the operation and effect of the said judgment.

(2.) At the time of admitting this petition on 30-11-1990, this Court (Coram: R.K.Abichandani,J.) has passed the following order:

(3.) Thereafter, the respondent no.1 has moved Civil Application no.1493/1991, seeking vacation of the interim relief and or modification thereof and this Court (Coram: N.J. Pandya J.) while disposing of the same (Civil Application no.1493/1991) has passed the following order: