HIRABHAI M. MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dipak R. Dave, learned advocate for the petitioner as also Mr. Siddharth Rami, learned AGP for respondent Nos. 1 & 2 and Ms. Bhavika Kotecha, learned advocate for respondent No.3, at length.

(2.) The present writ petition is filed by the petitioner, under Articles 14, 21 and 226 of the Constitution of India, seeking the following reliefs:-

(3.) The petitioner was appointed as a teacher by respondent No.3 and given the charge of Headmaster of its Secondary School in the year of June, 1987. The petitioner was terminated from service in June, 1990. Therefore, the petitioner approached the Gujarat Secondary Education Tribunal, Ahmedabad (hereinafter referred to as 'the Tribunal') by filing Application No.365 of 1990.