PATEL GIRISH MOHANBHAI Vs. PRINCIPAL(POLYTECHNIC DIPLOMA COLLEGE)

JUDGEMENT

(1.) Learned AGP Shri. Rindani has placed on record the order passed on 29/11/2012, and submitted that, in view of this, the Commissioner's presence be dispensed with, as he was ordered to be remain present in case compliance is not complete. Shri. Oza submits that, this is of course in compliance with but the attitude on the part of the signatory of the order coupled with the orders placed on record at page-30 & 31 in civil application betrays contemptuous attitude for which appropriate action is warranted, so that in future atleast such illegal and arbitrary action is not easily taken and may not be resorted to by a public servant.

(2.) Shri Rindani objected to said submission and submitted that the officer has not committed any contempt. However, if any contempt proceedings are taken up, same may be defended in accordance with law.

(3.) Be that as it may; in my view, as this order is placed on record, the civil application is required to be disposed of and accordingly it is disposed of. Rule made absolute. There shall be no order as to costs.