SADHANA VIDYA MANDAL BHARUCH Vs. VISHNUSHANKAR NAGINDAS BHATT

JUDGEMENT

(1.) ADMIT. Learned advocates appear and waive service of notice of admission on behalf of the respective respondents.

(2.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent, 1865, is directed against the judgment and order dtd. 26/2/2021 passed in the captioned writ petition, wherein the learned Single Judge has allowed the writ petition by quashing and setting aside the judgment and order dtd. 23/3/2000 passed by the Gujarat Higher Secondary Schools Services Tribunal at Ahmedabad (in short "the Tribunal") in Appeal No.5 of 1995 with Application No.111 of 1995 and the order dtd. 10/4/2001 passed in Review Application No.74 of 2000.

(3.) The respondent No.1 - Mr. Vishnushankar Nagindas Bhatt, was appointed as an Assistant Teacher (Secondary School) at K.K. Vidyalaya, Kanod, Panchmahal on 15/6/1970. Thereafter, he served as an Assistant Teacher at Bharti Vidyamandir, Bharuch on 17/6/1974 and finally, he served as an Assistant Teacher (Secondary School) on 10/8/1977 at Sadhna Vidyalaya, Bharuch run by the original respondent Nos.2 and 3 i.e. the present appellants.