SHARAD P. MEHTA Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Heard Mr. Hemang Shah, learned advocate for the appellant in both the appeals, Mr. Tirthraj Pandya, learned Assistant Government Pleader for respondents No.1 & 2 authorities and Mr. Parth Parekh for Mr. B. N. Limbachiya, learned advocate for the Management - respondent No.3.

(2.) Both these intra-court appeals under Clause 15 of the Letter Patent arise out of a common judgment dtd. 18/4/2016 passed by the learned Single Judge, wherein the order passed by the Gujarat Secondary Education Tribunal dtd. 3/11/2007 came to be challenged.

(3.) During the course of hearing before the Co-ordinate Bench, the following order was passed on 19/7/2021.