VEENABEN V. PANDYA Vs. KRUSHNAKANTBHAI JOSHI

JUDGEMENT

(1.) Heard Ms. Mamta, Vyas, the learned advocate appearing for the petitioner and Mr. N. D. Gohil, the learned advocate appearing for the respondent No.1.

(2.) Both the petitions challenge the judgment and order 22/8/2006 passed by the learned Member of Gujarat Primary Education Tribunal, Ahmedabad in Application No.59 of 1998.

(3.) In the Special Civil Application No.12036 of 2007 the subject matter of challenge is to the extent that the petitioner's application praying for the difference of wages including medical allowance for the period from 1987 to 1995 and 1998 to 21/7/2003 came to be rejected. The petitioner has prayed for the following reliefs :-