RAMBHAI PARBATBHAI CHANDERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions emanate from the same order, namely, order dated 23rd March, 2007 made by the District Education Officer and hence, are taken up for hearing together. RULE in both the petitions. The learned advocates appearing for respective respondents in both the petitions are directed to waive service.

(2.) In Special Civil Application No.16083 of 2007 the petitioner, who is an employee of respondent No.2-School, has prayed for following reliefs:

(3.) In Special Civil Application No.19643 of 2007 the Trust, who is running the High School, has prayed for following reliefs :