KHEMIBEN B. MAKWANA Vs. PRINCIPAL ASHWAMEGH PRIMARY SCHOOL

JUDGEMENT

(1.) Heard Mr. Pandya, learned advocate for the petitioner and Mr. Chauhan, learned advocate for Mr. Desai, learned advocate for respondent No.2 as well as Mr.Nanavati, learned advocate for respondent No.3.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So far as the factual background is concerned, it has emerged from the record that with the claim and allegation that the petitioner claims that she was employed as Teacher in Primary School and worked with respondent No.1 school for almost 8 years (i.e. from June 1989 till her service came to be illegally terminated in 1997) and with further allegation that the opponent school illegally terminated her service, the petitioner herein filed application before the learned Primary Education Tribunal.