BAKKAR MOHMAD ABDUL RAZAK Vs. COLLECTOR OF PANCHMAHAL

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed to direct respondent No. 1 - Collector, Panchmahal not to cancel and/or revise the decision/order dated 27.12.1992 of respondent No.2- Municipality, by which the petitioner is appointed as Clerk/Peon by exercising the power under Section 258(1) of the Gujarat Municipalities Act by further service of the petitioner.

(2.) On 01.08.1994, this Court (Coram: S.M.Soni, J.) has passed the following order:

(3.) It is required to be noted that Special Civil Application No. 9245 of 1994 is disposed of as having become infructuous by this Court vide order dated 05.07.2006.