PATEL KAVITABEN KANTILAL VIDYASAHAYAK/PRIMARY TEACHER Vs. STATE OF GUJARAT THROUGH SECRETARY AND OTHERS

JUDGEMENT

(1.) By preferring this petition under Art. 226 of the Constitution of India the petitioner has, inter alia, challenged the impugned order dated 07.03.2011, passed by the District Primary Education Officer, District Mahesana, the third respondent herein, whereby her services have been terminated. She has further prayed for directions to continue her in service with all consequential benefits, as though the impugned order was never passed.

(2.) A brief narration of the factual background of the petition would be necessary.

(3.) In the above factual background, Mr. K.B. Pujara, learned advocate for the petitioner, has made detailed submissions, the gist of which is as below: