CHATURBHAI PATEL Vs. DEVANG NAVINCHANDRA DAVE & ORS.

JUDGEMENT

(1.) and 2. xxx xxx xxx

(2.) It is the case of the petitioner that due to reduction of numbers of students for the year 1985 - 1986, the petitioner applied for reduction of classes. The respondent authority granted permission by his order dated 07 -02 -1987 and accordingly two classes came to be reduced. As a result of reduction of these two classes, the respondent Nos.1 and 2 who were teachers came to be declared surplus by the same order and it was directed that they should be continued till their absorption in another school. The respondent Nos. 1 & 2 were accordingly continued in the petitioner's school till they were absorbed and appointed in another school as per the order of the respondent No. 3. The respondent Nos. 1 & 2 were continued in the petitioner's school and there was no break in their service.

(3.) 4. and 5. xxx xxx xxx