VEENABEN V PANDYA Vs. KRUSHNAKANTBHAI JOSHI

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the judgment and order dated 22.08.2006 passed by Gujarat Primary Education Tribunal, Ahmedabad, in Application No.59 of 1998 to the extent that the petitioner's application praying for advance of wages including medical allowance for the period from 1987 to 1995 and from 1998 to 21.07.2003 has been rejected.

(2.) Brief facts of the case are as under:

(3.) Learned advocate Mr.Mankad, appearing for the petitioner, has submitted that the tribunal has failed in error for denying the back-wages for the period from 1987 to 1995 and from 1998-99 till 31.07.2003. He has submitted that despite the interim order dated 30.04.1998 passed by the Tribunal, the respondents No. 1 and 2 did not allow the petitioner to join the duties and ultimately she resigned from the respondent-school in the year of 2003. He further has submitted that the petitioner is entitled to salary after the said period since the petitioner had also filed an Execution Application before the Tribunal and the Tribunal vide order dated 31.03.1999 had placed the main application for hearing along with the Execution Application. He has submitted that ultimately by the impugned judgment dated 22.08.2006, the tribunal has passed the afore-noted judgment and hence the petitioner is entitled for salary from the date of interim order passed till the petitioner resigned form the service in the year of 2003.