MEERABEN HASMUKHBHAI KHARECHA Vs. SECRETARY, PRIMARY EDUCATION

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful writ-petitioner and is directed against the judgment and order dated 6th April 2010 passed by a learned Single Judge of this Court by which His Lordship dismissed the said Special Civil Application filed by the appellant.

(2.) In the Special Civil Application, out of which the present appeal arises, the appellant prayed for setting aside the order dated 24th October 2007 passed by the District Primary Education Officer, District Panchayat, Rajkot as well as the order dated 5th November 2007 passed by the Taluka Development Officer, Maliya and also for passing an order allowing the appellant to continue at the post of Vidya Sahayak.

(3.) The facts giving rise to the filing of the above Special Civil Application may be summed up thus: