PANCHMAHAL DISTRICT EDUCATION TRUST Vs. DINESHBHAI RASUBHAI BHURIA

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. P.P. Majmudar waives service of notice of rule for respondent No.1, Ms. Dhara Shah learned advocate waives service of notice of rule for respondent Nos.2 and 3 and Mr. Meet Thakkar learned Assistant Government Pleader waives service of notice of rule for respondent No.4.

(2.) By consent of parties, the petition is taken up for final disposal.

(3.) The petition, has been filed inter alia challenging the order dated 6.5.2016 passed by the Gujarat Educational Institutions Services Tribunal in Appeal No.295 of 2014 (Old Appeal No.1 of 2013).