GIRDHARLAL LABHSHANKAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. B.D. Karia, learned advocate appearing for the appellant and Ms. Shruti Pathak, learned AGP appearing for the respondent State.

(2.) THE appellant herein has challenged the order dated 04.08.2003 passed by the learned Single Judge in Special Civil Application No. 11471 of 2003 whereby the Special Civil Application was dismissed and the intimation dated 20.06.2003 was confirmed.

(3.) MS. Shruti Pathak, learned AGP has supported the case of the respondents and submitted that the respondents have in detail considered the representations of the appellant and thereafter have come to the conclusion that the appellant cannot be granted consequential benefits. She submitted that this Court may not interfere in the impugned order dismissing the Special Civil Application as the same is passed in accordance with law.