PREMILABEN PRATAPRAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Rupal Patel for petitioner, learned AGP Mr. K.L.Pandya appearing on behalf of respondent Nos. 1, 4 & 5, learned advocate Ms. Sejal Sutharia appearing on behalf of respondent No.3 and learned advocate Ms. Tejal A Vashi appearing on behalf of respondent No.2.

(2.) Against the present petition, respondent No.4 has filed affidavit-in-reply on 18.7.2001, respondent No.2 has filed affidavit-in-reply on 31.7.2002 and affidavit-in-reply of respondent No.3-Mahuva Primary Education Committee has been filed on 31.7.2002. Along with the affidavit-in-reply respondents have produced certain records. Rule has been issued in this matter on 1.12.1999.

(3.) The brief facts of the present petition are as under.