GUJARAT HOUSING BOARD Vs. D. M. PATEL

JUDGEMENT

(1.) Heard learned advocate Mr.Y.N.Ravani for the appellant and learned advocate Mr.Dipak Dave for the respondent.

(2.) This Letters Patent Appeal under Clause 15 of the Latent Appeal is directed against judgment dtd. 8/9/2011 whereby learned Single Judge allowed the Special Civil Application of respondent herein- original petitioner. Order dtd. 11/1/2001 passed by respondent came to be set aside and the respondents were directed to give all consequential benefits to the petitioner within time bound period.

(3.) What was prayed in the Special Civil Application was to set aside order dtd. 11/1/2001 whereby the petitioner was ordered to be retired premature. It was prayed to declare the said order of compulsory retirement to be illegal and reinstate the petitioner with full backwages and continuity of service.