K S KEWLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this appeal, the Appellant ? original writ Petitioner challenges judgment and order dated 10th September, 2009, passed by the learned Single Judge in SCA No. 8783 of 2009, whereby learned Judge dismissed the writ petition.

(2.) The brief facts relevant for the purpose of deciding this appeal can be summarized as under:

(3.) Learned Single Judge while rejecting the writ petition, took into consideration following two aspects, namely -