ARVINDKUMAR BABUBHAI PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this Appeal, the appellants have challenged the judgment and order dated 31.8.1999 passed by the learned Single Judge in Special Civil Application No.6476 of 1999, wherein, relying upon the decision rendered in Special Civil Application No. 6055of 1998 dated 13.8.1998, the learned Single Judge has observed in para-3 as under:

(2.) IN our view, the view taken by the learned Single Judge is just and proper in view of the fact that the waiting list is already exhausted and it will not be proper to revive the dead horse. Thus, the Appeal is devoid of any merits and it is accordingly dismissed.