PADMABEN B PATEL Vs. GUJATAT PRIMARY EDUCATIONAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner party-in-person has preferred the petition for challenging the order dated 25. 10. 1990 passed by the Tribunal whereby the only order passed by the Tribunal is that the said case being Application No. 268 of 1990 be assigned to Second Primary Education Tribunal. The second prayer in the present petition is that the order dated 09. 10. 1990 passed by this Court in Special Civil Application No. 3322 of 1990 be declared as unconstitutional and illegal.

(2.) WHEN the party-in-person is served, nobody has appeared on her behalf nor party-in-person is remained present.

(3.) I have heard the learned counsel appearing for respondent No. 4 Ms. Dhara Shah for Shri S. N. Shelat.