D. N. Patel, A.C.J. - (1.) This Letters Patent Appeal has been preferred by the appellant (original petitioner) whose writ petition being W.P.(C) No.3152 of 2012 was dismissed by the learned Single Judge vide judgment and order dated 8th January, 2015 and hence, the appellant (original petitioner) has preferred the present Letters Patent Appeal.
(2.) Having heard learned counsels of both the sides and looking to the facts and circumstances of the case, it appears that respondent No.7- school was working as middle school which was upgraded to high school on 15th September, 2006.
(3.) This appellant (original petitioner) is also a high school and therefore, on the basis of a letter issued by a Government Officer dated 21st April, 2007 (Annexure-7) a writ petition was preferred by this appellant, earlier, being W.P.(C) No.6387 of 2011 challenging the upgradation of respondent No.7-school.;