PRAGNABEN G AMDAVADI Vs. MANAGING TRUSTEESHRI SANCHALAKSHRI

JUDGEMENT

(1.) RULE. Mr. Ashish Shah, learned Advocate and Mr. Jaswant K Shah, learned Assistant Government Pleader waive services of notice of rule on behalf of the respective respondent.

(2.) THE petitioners herein in the present petition challenged the order dated 09.10.2006 as well as order dated 19.12.2011 whereby the application being Application No. 9 of 2005 filed by the petitioners came to be dismissed for default and also the restoration Application No. 5/2010 came to be summarily rejected by the Gujarat Primary Education Tribunal. THE petitioners further prayed to restore the Application No. 9 of 2005 to its original file qua the petitioners and direct the learned Tribunal to hear and decide the said application on merits.