DISTRICT EDUCATION OFFICER Vs. CHRISTI RUHAMA JOBINBHAI

JUDGEMENT

(1.) BY way of these petitions, the petitioners have challenged the judgment and order dated 04.12.2002 passed by the Hon'ble Gujarat Secondary Education Tribunal, Ahmedabad in Application Nos. 423 of 2001, 422 of 2001, 107 of 2002, 396 of 2001 and 43 of 2002, whereby the Tribunal allowing the application by directing to send he approval of the appointment of the applicant within one week after receipt of the proposal by the office and by effecting five per sent grant cut in maintenance grant to the school for a period of one year.

(2.) BRIEF facts, as narrated in the present petition are as under:-

(3.) PARA 9 of Special Civil Application No.7193 of 2004 with Special Civil Application No. 7197 and 7204 of 2004 as under: