VIJAY ASHOKBHAI SHAH Vs. NAGAR PRATHMIK SIKSHAN SAMITI

JUDGEMENT

(1.) Heard Mr. T.R. Mishra, learned advocate appearing for the petitioners and Mr. Premal Rachh, learned advocate appearing for respondent no. 2. Petitioner no. 3 has expired and his legal heirs are on record.

(2.) The prayer in the petition is to quash and set aside the orders dtd. 27/8/2018 and 14/11/2018 by which the benefit of bonus, uniform, medical facilities etc was withdrawn from the petitioners.

(3.) Mr. T.R. Mishra, learned advocate appearing for the petitioners has drawn the attention of this court to the judgement and order dtd. 18/1/2022 passed in Special Civil Application No. 4202 of 2019 in respect of similar issue and same respondent Jamnagar Prathmik Shikshan Samiti.