NATVARSINH UMEDSINH VALA Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of a writ applicant of a writ application and is directed against the impugned judgment and order passed by the learned Single Judge dated 09.02.2017 in the Special Civil Application No.616 of 2011, by which, the learned Single Judge ordered reinstatement of the appellant herein in service, but declined to grant any back-wages or any other financial benefits.

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

(3.) Although the appellant herein came to be reinstated in service, yet he is dissatisfied as the learned Single Judge has declined to grant him back-wages and continuity of service.