ARVINDKUMAR LABHSHANKAR BHATT Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Heard Mr. Japee, learned advocate for petitioner, Mr. Devnani, learned AGP for respondent nos. 1,2,3 and 5 and Mr. Mehta, learned for respondent no.4.

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

(3.) At the outset it is necessary to mention that though from Para?14(A) of present petition, it would prima?facie appear that the petitioner is aggrieved by communication/ order passed in March, 2015, actually the dispute raised in present petition relates to the action taken in October, 1997 i.e. almost 28 years before this petition came to be filed.