REGENT COMPUTRONICS PVT. LTD.

DISTRICT PRIMARY EDUCATION OFFICER Appellant

V/S

PATEL KIRITKUMAR KANTILAL Respondents

Referred Judgements :-

STATE OF ASSAM VS. KANAK CHANDRA DUTTA [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. RAM RATAN YADAV [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. LEELA SINGH [REFERRED TO]
ADDITIONAL GENERAL MANAGER HUMAN RESOURCE BHARAT HEAVY ELECTRICALS LTD VS. SURESH RAMKRISHNA BURDE [REFERRED TO]
UNION OF INDIA VS. DATTATRAY NAMDEO MENDHERKAR [REFERRED TO]
PRAMOD KUMAR VS. U P SECONDARY EDUCATION SERVICES COMMISSION [REFERRED TO]
STATE OF CHATTISGRAH VS. DHIRJO KUMAR SENGAR [REFERRED TO]
KAMAL NAYAN MISHRA VS. STATE OF M P [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
MAHIPAL SINGH TOMAR VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These Letters Patent Appeals filed by the District Primary Education Officer, Kheda, arise out of a common oral judgment dated 13.12.2018 passed by the learned Single Judge. By the judgment under challenge, the learned Single Judge allowed the petitions, filed by the petitioners, who were appointed as Vidya Sahayaks were dismissed from service. The orders of dismissal were set aside.

(2.) Before dealing with the two groups of Letters Patent Appeals, facts in brief which are common are set out herein after.

(3.) The appellant, the District Primary Education Officer, Kheda, issued an advertisement dated 22.04.2008 for filling up 257 vacancies of Vidya Sahayaks, namely (1) P.T.C 226, (2) C.P.Ed -13, (3) A.T.D 10 and (4) Sangeet Visharad-8.

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DISTRICT PRIMARY EDUCATION OFFICER Vs. PATEL KIRITKUMAR KANTILAL

Referred Judgements :-

JUDGEMENT

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