C.P.OZA Vs. VIJAYNAGAR EDUCATION SOCIETY

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner- late Shri C.P. Oza, (here-in-after referred to as "the petitioner") who is now represented by his legal heirs, has challenged the order dtd. 23/6/2006 in Application No.69 of 1997 passed by Gujarat Secondary Education Tribunal, Ahmedabad (For short "the Tribunal") whereby the order dtd. 30/1/1997 passed in Appeal No.28 of 1989 by respondent no.1 - Vijaynagar Education Society is confirmed.

(2.) The brief facts of the case of the petitioner are as under:

(3.) This Court (Coram: Hon'ble Mr. Justice H.K. Rathod, As His Lordship was then) admitted the petition vide order dtd. 10/1/2007. The petition was dismissed for non prosecution on 31/8/2017 by this Court which was later on restored vide order dtd. 20/9/2017.