SHUBHA SUDHIR THAKUR Vs. MAHARASHTRA SHIKSHAN MANDAL

JUDGEMENT

(1.) This Appeal, preferred under Clause 15 of the Letters Patent, is directed against the impugned judgment and order dated 2nd November 2007 passed by the learned Single Judge in Special Civil Application No. 677 of 1997, whereby, the learned Single Judge has confirmed the Order dated 6th January 1997 passed by the Gujarat Secondary Education Tribunal, Ahmedabad in Application No. 251 of 1995 preferred against the order of dismissal dated 2nd June 1995 of the appellant herein by the respondent-School management.

(2.) Necessary facts are briefly stated hereunder :

(3.) Heard Shri KM Patel, learned senor advocate appearing for the appellant; Mr. Rahil P Jain, learned advocate for the respondent-School Management and Ms. Shruti Pathak, learned AGP for the respondent-State of Gujarat.