STATE OF GUJARAT Vs. NATVARLAL AMARSHIBHAI DEVANI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 21/1/2019 passed by the learned Single Judge in Special Civil Application No.3747 of 2016, the State has preferred this Appeal.

(2.) The respondent - original petitioner was working as Superintendent in Prohibition and Excise Class-II from 31/1/2014.

(3.) By way of writ petition, the respondent - original petitioner challenged the order dtd. 1/2/2016, whereby the respondent - original petitioner came to be reverted in the cadre of Prohibition and Excise Inspector Class-III and consequential to the said order dtd. 1/2/2016, the respondent - original petitioner was posted at Surendranagar. Both these orders are subject matter of challenge before the learned Single Judge.