ANANT KUMAR MANDIR Vs. PRAVINGIRI BHOVANGIRI RAMDATTI

JUDGEMENT

(1.) Since a common issue is involved in the present writ petitions, the same are decided by the common judgement and order.

(2.) The facts are incorporated from Special Civil Application No. 4107 of 2016.

(3.) In the present writ petition, the petitioners have challenged the judgement and order dated 30.09.2015 passed by the Gujarat Primary Education Tribunal (herein after referred to as "the Tribunal") allowing the application filed by the respondent teachers inter alia directing the present petitioners to pay salary to the respondent teachers as per the Government Rules and Regulations and also to pay difference of salary from the date of their appointment.