PRAHLADBHAI MANILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned counsel Mr. B.S. Brambhatt for the appellants and learned Assistant Government Pleader Mr. N.J. Shah for the respondents.

(2.) BEING aggrieved and dissatisfied with the order passed by the learned Single Judge dated 9.9.2010 in Special Civil Application No.10806 of 2010, the appellants have preferred this Letters Patent Appeal on the grounds stated in the memo of appeal.

(3.) THE learned counsel for the appellants has then submitted that pursuant to above-referred order dated 2.2.2010 in Special Civil Application No.12559 of 2009, a detailed representation was submitted by the appellants on 2.3.2010, stating that they are Class-IV employees and serving under the same office right from the beginning situated at Gandhinagar and the appellants had not been transferred at any point of time but, without considering a single ground as well as without dealing with each submission of the representation, the request of concessional rate plot was rejected on 10.5.2010. Hence, the present appellants have preferred Special Civil Application No.10806 of 2010 seeking the relief to quash and set aside above-referred order dated 10.5.2010 passed by respondent No.1. THE learned Single Judge has disposed of said Special Civil Application No.10806 of 2010 by order dated 9.9.2010, holding that the decision taken by the respondent authority is just and proper. It is this order which is under challenge by the appellants before this Court.