KANTILAL MAGANLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and perused the Special Civil Application.

(2.) Challenge is made by the petitioner, a teacher working in the respondent No. 4- school to the order dated 2-5-1972 of the Director of Education, annexure 'B', under which it has been held that the petitioner is not a protected teacher, and as such, the benefits given to him treating him as a protected teacher have to be recovered.

(3.) The petitioner was appointed on 12th June, 1964 in Nutan Vidhyalaya, Sankhari. The petitioner was appointed in the said school as a secondary teacher. He worked there upto 13th June, 1965. Then he was appointed as secondary teacher in K.K. Vidhyalaya on 14th June, 1965 and he worked there upto 14th June, 1972. In 1972-73, he got the degree of B.Ed.