ACHARYA MADHAVI BHAVIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such arise out of the impugned common judgment and order passed by the learned Single Judge, all these Letters Patent Appeals are decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge in Special Civil Application Nos.7325/2015, 8152/2015 and 11717/2012, the original respondent No.1 - State of Gujarat through Secretary, Education Department has preferred the present Letters Patent Appeal Nos.1354/2017, 1359/2017 and 2148/2017.

(3.) The facts leading to the present Letters Patent Appeals in nutshell are as under: