CHAREL MOHANBHAI KALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in this group of petitions, common and similar orders dtd. 7/4/1998 and 22/4/1999 passed by the Government are under challenge, they are being disposed of by this common judgement and order.

(2.) ALL these petitioners were Primary School Teachers appointed under the Primary District Education Committee, Junagadh. The petitioners challenged the orders dtd. 7/4/1998 and 22/4/1999 passed by the State Government in exercise of the powers of review conferred by sec. 24 (4) of the Bombay Primary Education Act, 1947.

(3.) TODAY, when all these petitions are taken up for final hearing, Mr. Kartik Pandya, learned Assistant Government Pleader for the State and Mr. R. A. Mishra, learned advocate appearing on behalf of the District Primary Education Officer, Junagadh have jointly submitted that the controversy raised in all these petitions is squarely covered by the decision of the learned Single Judge of this Court (Coram : Hon'ble Miss R. M. Doshit) dtd. 1/10/2004 in the case of Palas Prabhatsinh Mohansinh and Others Versus District Primary Education Officer and others in Special Civil Application No. 18219 of 2003. It is submitted that the very orders impugned in the present Special Civil Application dtd. 7/4/1998 and 22/4/1999 were the subject matters of the aforesaid Special Civil Application and by reasoned judgement and order, the learned Single Judge has been pleased to dismiss the aforesaid Special Civil Application.