MINAXI NISHIKANT CHAKRANARAYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following relief:

(2.) Thus, as the prayer clause suggests that the petitioners are seeking quashing and setting aside of the orders dtd. 13/6/2003 passed by the Additional Secretary, Education Department, 30/5/2001 passed by the District Education Officer and the order dtd. 23/4/2001 passed by the Gujarat Secondary Education Tribunal (Tribunal) and the order dtd. 6/12/1999 passed by the District Education Officer after a delay of almost 22 years.

(3.) The entire case of the petitioners hinges on subsequent judgement dtd. 6/5/2013 passed by this Court in Special Civil Application No.6126 of 2001, in the case of some other employee.