STATE OF GUJARAT Vs. VINUBHAI KHANABHAI MAKWANA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the State of Gujarat (original respondent) and is directed against the order passed by a learned Single Judge of this Court dated 23 rd September 2019 in the Special Civil Application No.8555 of 2019, whereby the learned Single Judge allowed the writ application filed by the respondent herein (original writ applicant) and thereby quashed and set aside the order of suspension passed against the writ applicant.

(2.) The learned Single Judge, while allowing the writ application, has observed as under:

(3.) We have heard Mr. Tirthraj Pandya, the learned A.G.P. appearing for the State. We have also gone through the materials on record.