GUJARAT PUBLIC SERVICE COMMISSION Vs. D S MARU

JUDGEMENT

(1.) Pursuant to order dated 12th March 2012 passed by the Hon'ble the Acting Chief Justice, the matter is placed before this Court. The order is placed on record under the signature of Registrar (Judicial) of even date.

(2.) Learned advocate Mr.D.G. Shukla appearing for the appellant invited attention of the Court to an order passed by this Court (Coram: The Hon'ble the Chief Justice Mr.S.J. Mukhopadhaya & The Hon'ble Mr.Justice Akil Kureshi) dated 18th October 2012, which reads as under:

(3.) In view of the aforesaid order the matter is taken up for final disposal.