STATE OF GUJARAT Vs. R. J. MANSURI

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the State of Gujarat, being dissatisfied with the judgment and order passed by the learned Single Judge of this Court dated 23.08.2016 in the Special Civil Application No.13652 of 2008, by which, the learned Single Judge allowed the writ application filed by the respondent herein (original writ applicant).

(2.) The facts giving rise to this appeal may be summerised as under;

(3.) The learned Single Judge adjudicated the writ application and vide impugned order allowed the same. The learned Single Judge quashed and set aside the order of termination dated 20.09.2008. The learned Single Judge, while allowing the writ application held as under;