JAGRUTI YUVAK MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE common questions of fact and law are involved in the captioned appeals, those were taken up for hearing together and are being disposed of by this common judgment and order.

(2.) THE Letters Patent Appeal No. 649 of 2013 is at the instance of an unsuccessful petitioner of a Special Civil Application, and is directed against the judgment and order dated 6th July, 2012, passed by a learned Single Judge of this Court, disposing of the writ -application without granting any relief, but with a liberty granted to the petitioner to put forward his claim with the respondent No.4 school with whom the petitioner was serving.

(3.) FEELING dissatisfied with such order passed by the learned Single Judge, rejecting the Review Application, the respondent No.4 of the original petition has also thought fit to file an appeal, being LPA No. 137 of 2013.