JYOTINDRA J SHAH Vs. NAVNITLAL D PARIKH

JUDGEMENT

(1.) As all these petitions proceed on same facts and grounds, and as such, the same are being disposed of by this common judgment.

(2.) To appreciate the controversy which has been raised by the petitioners in these Special Civil Applications, the facts are being taken from Special Civil Application No. 4588 of 1988.

(3.) The petitioner No. 2 is a Managing Trustee of Shri C. P. Bhagat Trust. This trust runs a primary school in the name of Democratic Primary School, and the petitioner No. 1 is its Principal. The respondent Nos. 3 to 7, the teachers of the said school filed an Application No. 130 of 1987 before the Gujarat Primary Education Tribunal, Ahmedabad. The cognizance of this application was taken by the Tribunal on 19-10-1987 by passing an ex parte interim orders restraining the petitioners from terminating the services of respondent Nos. 3 to 7 as also not to interfere in their performing duties and to make payment regularly of approved salary by cheques. The passing of this order gave rise to a cause of action to the petitioners to file this Special Civil Application before this Court.