JHALOD KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS in all the petitions, more or less common facts and common questions arise, they are being considered by this common judgement.

(2.) SPECIAL Civil Application No. 1118/90 is preferred for the relief to quash and set aside the order dated 30. 08. 1989, and to command the respondent No. 2 to accord approval to the petitioner to the selection of the candidates made by the Committee on 11. 08. 1989. The petitioner has also prayed for quashing and setting aside the Government Resolution dated 05. 08. 1989 and 30. 08. 1989, which pertains to abolition of the post of second head/principal in the school.

(3.) IT appears that in Special Civil Application No. 1118/90, this Court on 18. 04. 1990, after hearing both the sides, while admitting the petition granted interim relief in terms of para 16 (b) directing the respondent to accord provisional approval to the Selection Committee on 11. 08. 1989 (Annexure-H ).