CHAMPAKLAL D BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions when it was mentioned yesterday, the learned Counsel appearing for the petitioners was instructed by the Court to give advance copy to the office of the Government Pleader. Today when the matters are taken up for hearing, Mrs.Manisha Shah, learned AGP has stated that she has received instructions to appear through Mr.M.A.Patel, Dy. Director of Primary Education and also the defence to be taken on behalf of the State Government.

(2.) Rule. Mrs.Manisha Shah waives service of notice of rule on behalf respondents No.1 and 2. With the consent of Mr.Raval appearing with Mr.Patel as well as Mrs.Shah, all the matters are taken up for final hearing today.

(3.) Heard learned Counsel appearing on behalf of the petitioners and the learned AGP. It appears that the issue involved in these matters are fully covered by the decision of this Court dated 25-3-2003 passed in SCA No.3189/2003 and allied matters and, therefore, no elaborate discussion is required, more particularly because on behalf of the petitioners as well as on behalf of the respondents, the contentions are identical as they were raised in the aforesaid decision dated 25-3-2003 passed in SCA No.3189/2003 and allied matters in the case of "Jivabhai Kodarnhai Vankar vs. State of Gujarat". Here also the petitioners are working as Primary Teachers in different schools situated in Vadali Taluka and they are challenging the limited action as they were in the earlier matter of SCA No.3189/2003.