STATE OF GUJARAT Vs. AMARSINH KANABHAI ZALA

JUDGEMENT

(1.) In this group of petitions filed under Articles 226 and 227 of the Constitution of India, the petitioners - State of Gujarat and the District Primary Education Officer have challenged the order dated 29.10.2010 separately made by the Gujarat Higher Secondary Schools Services Tribunal on identical facts situation in different applications preferred by the respondent No.1 in each of the petitions.

(2.) Special Civil Application No.4939 of 2011 is preferred against the order of the Tribunal passed in Application No.118 of 2009, Special Civil Application No.4641 of 2011 is against the order passed by the Tribunal in Application No.121 of 2009 and Special Civil Application No.4643 of 2011 is against the order made in Application No.122 of 2009.

(3.) Few relevant facts as could be noticed from the order of the Tribunal are stated below : -