DISTRICT PRIMARY EDUCATION COMMITTEE Vs. VANKAR HASMUKHBAHI RATILAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 27/1/2022 passed by the learned Single Judge in Special Civil Application No. 15523 of 2004, the original respondent Nos. 3 & 4 have preferred this intra-court appeal under Clause 15 of the Letters Patent Act.

(2.) Heard Mr. H.S. Munshaw, learned advocate appearing for the appellants.

(3.) The following facts emerge from the record of this appeal.