DISTRICT PRIMARY EDUCATION OFFICER Vs. SHELADIYA GITABEN DEVRAJBHAI

JUDGEMENT

(1.) By way of present appeal under Clause 15 of Letters Patent, District Primary Education Officer (original respondent No.3) has challenged the oral judgment dtd. 2/9/2021 passed in Special Civil Application No.20474 of 2019, by which the learned Judge has allowed the petition directing the authorities to do the needful as per order passed by learned Single Judge with regard to similarly situated teachers in Special Civil Application No. 21182 of 2017.

(2.) It is not in dispute that the facts of the present case are similar in nature of the petitioner of Special Civil Application No. 21182 of 2017. Observations made by learned Single Judge in paragraphs 5, 6 and 7 in Special Civil Application NO. 20474 of 2019 are relevant to our consideration which are reproduced as under:

(3.) We do not find any reason to interfere with the above order. Hence, the Letters Patent Appeal is dismissed.