STATE OF GUJARAT Vs. RAJESH C MULWANI

JUDGEMENT

(1.) We have heard Mr. Rakesh P. Patel, learned Assistant Government Pleader appearing for the appellants and Mr. Arun D. Oza, learned counsel appearing for the respondent.

(2.) This Letters Patent Appeal has been filed by the appellants original respondents challenging the interim order dated 23.7.2012 passed by the learned Single Judge in Special Civil Application No.4378 of 2012. By the said order, the learned Single Judge has admitted the writ petition and directed the State Government to act upon the recommendation made by Gujarat Public Service Commission dated 12.1.2012 and to implement the said recommendation of the GPSC within two weeks.

(3.) The facts in brief are summarised as under :-