STATE OF GUJARAT Vs. B J VYAS

JUDGEMENT

(1.) HEARD Mr. Neeraj Soni learned A.G.P. for the petitioner-State Authorities and Mr. A.S. Supehia, learned counsel for respondent- original applicant before the Tribunal. Mr. Vyas, respondent, is present in the Court and is also heard at length.

(2.) HAVING heard learned counsel for the parties and having gone through the record, the facts which emerge are as under.

(3.) THE said order of Commissioner of Fisheries was challenged by respondent no.1 before the Gujarat Civil Services Tribunal by Appeal no.202 of 1997, which came to be allowed by the Tribunal vide order dated 14.10.2002. The operative part of the said order read as under:-