SHARMISHTHABEN POPATLAL PATEL Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and/or order directing the respondents to consider her application and to appoint her as Primary Teacher following to the advertisement dated 13th October, 1992.

(2.) WHILE admitting the present Special Civil Application, the learned Single Judge of this Court has passed the following order on 26th September, 1997.

(3.) IT appears from the petition, more particularly, Ground C that the petitioner has submitted that identical petitions being Special Civil Application Nos. 7865 of 1996 and 7864 of 1996 which are admitted and the learned Single Judge has granted the interim order and on considering the same, the learned Single Judge while admitting the present Special Civil Application, granted the aforesaid interim order.