STATE OF GUJARAT Vs. MAMTA MANSUKHBHAI CHOTHANI

JUDGEMENT

(1.) This Letters Patent Appeal, under Clause 15 of the Letters Patent, at the instance of the appellants herein - original respondents is directed against the order dtd. 29/11/2021 passed in R/Special Civil Application No.6036 of 2021, by which the learned Single Judge allowed the writ petition of the original petitioner by holding, inter alia, action of the appellants herein in not issuing formal appointment order as illegal and consequently, directed them to appoint the original petitioner as Assistant Teacher in the subject of Economics in Gujarati medium with all other ancillary and consequential directions.

(2.) The short facts arising from the record can be stated as under:

(3.) Thus, being aggrieved and dissatisfied by the aforesaid, the respondent herein - original petitioner approached this Court by way of a petition being Special Civil Application No.6036 of 2021 with the following reliefs: