NISHITH BABULAL SHAH Vs. SPECIAL SECRETARY (APPEALS)

JUDGEMENT

(1.) This Appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant of a writ application and is directed against the order passed by a learned Single Judge of this Court dated 23.4.2018 in the Special Civil Application No.4958 of 2018, by which the learned Single Judge declined to interfere and rejected the writ application.

(2.) The facts giving rise to this Appeal may be summarized as under :

(3.) We have heard Mr.S.H. Sanjanwala, learned Senior Counsel, assisted by Mr.Dilip Kanojiya, learned advocate, appearing for the appellant (original writ applicant) and Mr.Chintan Dave, learned Assistant Government Pleader appearing for the State.