PATEL RAMILABEN BECHARBHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) Since the issues involved in both the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order. For the sake of convenience the Special Civil Application No. 3206 of 1999 is treated as the lead matter.

(2.) The writ applicants before me have prayed for the following reliefs invoking extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India.

(3.) The facts of the case may be summarized as under :