P G PANCHOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-original petitioner- has, by invoking the provisions of Clause 15 of the Letters Patent, questioned the validity and propriety of the order of the learned single Judge dated 19.3.1998, whereby, the petition was dismissed.

(2.) The learned counsel Mr.Naik for the appellant-original petitioner- has raised the following three contentions in the course of his submissions during the time of hearing of this appeal on two occasions and he has also taken us through the relevant material from the record of the present case. Upon his request, the old record of the writ petition was also requisitioned from the old High Court premises and we have examined all the records threadbare.

(3.) Before the aforesaid three contentions are examined, analyzed and evaluated for the purpose of considering the merits of the order, let us have a skeletal projection of a few relevant material facts.