YOGIJI MAHEJ KELVANI TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the narrow scope of controversy between the parties the matter is taken up for final hearing and disposal today. Rule. Ms. Archana Raval, learned Assistant Government Pleader appearing on behalf of the respondents is directed to waive service.

(2.) THE petition has been filed challenging order dated 4.5.2005 made by respondent No.2 whereunder salary grant of one Smt. Daxaben K. Solanki for the period from 1.3.1995 to 28.4.1997 has been withheld.

(3.) ADMITTEDLY vide letter dated 13.6.1994 the District Education Officer granted No Objection Certificate to the petitioner school to recruit one additional teacher considering the fact that there was increase in the number of students for the year 1994 -95. One Smt. Daxaben K. Solanki came to be appointed with effect from 6.2.1995 after following due procedure. Her appointment was approved by the District Education Officer on 3.6.1995 with effect from 1.3.1995. The said lady worked with the petitioner school till she resigned on 7.1.1998.