KATARA SHANTILAL GORJIBHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) HEARD Mr. K.B. Pujara learned counsel for the petitioner and Mr. R.A. Mishra, learned counsel for the contesting respondent.

(2.) BY this petition, prayer is made for setting aside the order dated 12.10.2000 whereby the petitioner was terminated. This Court, on 20.3.2002, had passed the following order :-

(3.) THUS the order impugned in this petition was stayed as aforesaid and the petitioner continued in service. Since the continuance of the petitioner in service is subject to outcome of this petition, the merits of the impugned order may be required to be gone into. However, learned counsel for the petitioner has pointed out that in view of the subsequent developments even that may not be necessary. Those developments are indicated to be as under.