STATE OF GUJARAT Vs. NIRMALABEN WAGHELA PRESIDENT

JUDGEMENT

(1.) Heard Mr.Kamal Trivedi, learned Additional Advocate General representing the State of Gujarat, Mr.J.R.Nanavati, learned counsel appearing for Smt. Nirmalaben Waghela, President, Porbandar Nagarpalika, and Mr.P.M.Thakker, learned Senior Advocate of Shri Babubhai Bokharia, Hon'ble Minister of Irrigation, State of Gujarat, at great length and in detail.

(2.) These two Letters Patent Appeals are directed against the order and judgment dated 3rd July 2002 of a learned Single Judge, rendered in Special Civil Application No.6091 of 2002 between Smt.Nirmalaben Waghela and State of Gujarat and another.

(3.) The acts and events constituting the facts of the case, as they emerge from record, are these: