BHARTIBEN PRAKASHCHANDRA SHAH Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate appearing for the petitioner, Ms. Nidhi Vyas, learned APP appearing for the respondent No.1 and Ms. S. A. Joshi, learned advocate appearing for the respondent No.2.

(2.) By way of this petition, the petitioner herein has challenged the order dtd. 26/3/2007 passed by leaned Secondary Education Tribunal in Appeal No.1 of 2005 as well as consequential order dtd. 4/4/2007 passed by the respondent No.2 in compulsory retiring the petitioner.

(3.) The petitioner has prayed for following reliefs:-