DARIYASINH T JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Jalak Pipaliya, learned counsel for Mr. Anshin H. Desai for the appellant and Mr. N. J. Shah, learned Assistant Government Pleader for respondents.

(2.) BEING aggrieved and dissatisfied with the order dated 08.10.2002 passed by the Learned Single Judge in Special Civil Application No.7348 of 1999, the appellant has preferred this Letters Patent Appeal on the grounds mentioned in the memo of appeal and further prayed to quash and set aside the impugned order dated 01.06.1999 passed by the Deputy Secretary, Home Department and also the order dated 27.08.1998 passed by respondent No.2 and consequently to quash and set aside the order dated 18.05.1998 passed by the Principal, Police Training College, Junagadh.

(3.) IN support of the submission that the appellant was not supplied with the INquiry Report, reliance is placed on the decision of the Apex Court in the case of Union of INdia and others V/s. Mohd. Ramzan Khan, AIR 1991 SC 471 wherein in paragraph 15, the Apex Court observed as under :-