JAYESH C DHANGAR Vs. CHANDRAVATIBEN MAHESHBHAI

JUDGEMENT

(1.) IN this appeal, the appellant - Dakshin Gujarat Vij Company Limited through its Deputy Engineer (O and M), Udhna Sub-division No.2 seeks to challenge the judgment and order dated 1.9.2008 passed by the learned Single Judge in Special Civil Application No.4662 of 2008 and two other allied writ petitions, whereby, the learned Single Judge rejected the petitions confirming the order passed by respondent No.2 herein - Assistant Electrical INspector and Appellate Authority under the Electricity Act, 2003.

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

(3.) HAVING given our anxious thoughts and considerations to the respective contentions of the rival parties, we are of the view that the appeal preferred by the appellant merits consideration for the reasons which we shall record hereinafter.