LALJIBHAI JIVABHAI DESAI Vs. N.V. GANDHI

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 4/5/6.9.2012 passed by the Gujarat Secondary Education Tribunal in Application No. 74 of 2010 as well as the order dated 19.10.2012 passed in Review Application No. 6 of 2012. The facts which can be culled out from the memo of the petition are as under: -

(2.) HEARD Mr. N.V. Gandhi, learned advocate for the petitioner and Mr. S.N. Shelat, learned Senior Advocate with Mr. Jayraj Chauhan for Mr. Mukund Desai for respondent No. 1 and Mr. D.M. Devnani, learned AGP for the State Government authorities. Though served, no one appeared for other respondents.

(3.) PER contra, Mr. S.N. Shelat, learned Senior Advocate for respondent No. 1 has raised the following contentions: -