DISTRICT PRIMARY EDUCATION OFFICER Vs. PATEL CHHATRASINH GOKALBHAI

JUDGEMENT

(1.) Present appeal is filed against the oral judgement dated 13.04.2017 passed by the learned Single Judge, who by the order under challenge, allowed the petition in terms of the interim order passed on 03.10.2006 in the aforesaid petition. The petition was allowed and the order of termination dated 09.09.2006 passed by the appellant terminating the service of the respondent was quashed and set aside.

(2.) The facts in brief are as under:

(3.) Mr. Munshaw, learned advocate appearing on behalf of the appellant herein contended that once the State Government had derecognised the course of C.P.Ed which was undertaken by the respondent - original petitioner from Bharatiya Sharirik Shikshan Mahavidyalaya, Amravati the order of termination was justified. He reiterated the submissions that he made before the learned Single Judge.