DISTRICT PRIMARY EDUCATION OFFICER Vs. PATEL KAMINIBEN KANAIYALAL

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent by the original respondent no.3 being aggrieved by the judgment dated 3.3.2017 passed in Special Civil Application No.5090 of 2008 with Civil Application No.13842 of 2008.

(2.) The brief facts leading to filing of the present appeal are as under:

(3.) Heard learned advocate Mr.Munshaw or the appellant-original respondent no.3, learned advocate Mr.Pujara for the opponent no.1-original petitioner and learned AGP Mr.Devnani for respondent-State.