GUJARAT PUBLIC SCHOOL Vs. NAYA GUJARAT KAMDAR UNION

JUDGEMENT

(1.) The captioned petition was earlier decided vide order dated 10.8.2011. By the said order dated 10.8.2011, the Court dismissed the captioned petition, i.e. Special Civil Application No. 6316 of 2011. The said order was carried in appeal before Hon'ble Division Bench by way of appeal, i.e. Letters Patent Appeal No. 1407 of 2011. Alongwith the appeal, certain Civil Applications were also filed. The appeal came to be disposed of by Hon'ble Division Bench vide order dated 12.8.2013. The relevant part of the order reads thus: -

(2.) The said order dated 12.8.2013 passed by Hon'ble Division Bench in Letters Patent Appeal No. 1407 of 2011 was carried before Hon'ble Apex Court. The Hon'ble Apex Court decided the Special Leave Petition by order dated 8.7.2014. The relevant part of the order dated 8.7.2014 passed by Hon'ble Apex Court reads thus: -

(3.) On perusal of the order passed by Hon'ble Apex Court, it emerges that Hon'ble Apex Court did not interfere with the order dated 13.1.2011 in Misc. Application No. 35 of 2009, but directed that the Special Civil Application No. 6316 of 2011 be heard and decided on merits.