PATEL DEEPAKBHAI AMRUTBHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) THE issue involved in this petition is already decided by this Court by way of a judgment rendered in a group of petitions being S.C.A. No.1454/2012 & allied matters decided on 14.09.2012. The said judgment is reproduced hereunder for ready reference;

(2.) ALL these petitions involve common questions on law and facts and hence, they are disposed of by this common judgment. The facts in a nutshell are as under;

(3.) THE petitioners and other similarly situated Teachers challenged the orders of dismissal before this Court by filing S.C.A. No.11317/2000 & allied matters. This Court [Coram : H.K. Rathod, J.] allowed the said group of petitions by judgment and order dated 27.12.2000 and issued directions to the respondents to reinstate the petitioners within the period stipulated in the judgment.