MOJRI GROUP KELAVNI MANDAL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) WE have heard Mr.M.B.Rana, learned advocate for the appellant.

(2.) BY way of the present Letters Patent Appeal, the appellant­original respondent No.2 has challenged the judgment and order dated 18.7.2012 passed by the learned Single Judge in Special Civil Application No.7365 of 2012, by which, the learned Single Judge has confirmed the order passed by the Gujarat Secondary Education Tribunal.

(3.) THE Five Judges' Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 GLH 1 rendered in Letters Patent Appeal No. 1149 of 2002, Dated : 26.12.2013, has held as under : -