- (1.) Heard the learned Advocate, Mr.C.K.Pandya, appearing on behalf of petitioner.
(2.) In these petitions, the petitioner has challenged the common order passed by Gujarat Secondary Education Tribunal, Ahmedabad dated 16.8.2004 in Application Nos.527/1994, 471 of 1997 and 327 of 2001.
(3.) Learned Advocate, Mr.C.K.Pandya, submitted that petitioner was working as Junior Clerk with the respondent. Three separate applications were filed by petitioner before the Tribunal. Application No.527 of 1994 was filed against the action of the Management promoting respondent No.4 to the post of Senior Clerk by superseding the petitioner. Application No.471 of 1997 is filed with a grievance that respondent School has once again prevented him from attending the duties and non-payment of salary. Application No.327 of 2001 was filed challenging the order of dismissal. Since all the three applications were between the same parties and interconnected, therefore, the Tribunal has passed common order rejecting all the three applications by an order dated 16.8.2004.;