SUNIL JOHN MACWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the writ -applicants serving as Teachers in the Non -Government Grant -in -Aid Schools, have prayed for the following reliefs :

(2.) The case of the writ -applicants may be summarised as under :

(3.) On 3rd July 2003, the following order was passed :