STATE OF GUJARAT Vs. LAXMANBHAI NATHABHAI MACHAR

JUDGEMENT

(1.) The group of Letters Patent Appeal No.399 of 2022 and allied appeals have been filed by the State Authorities challenging the common CAV judgment dtd. 5/11/2020 passed by the learned Single Judge (Coram: Hon'ble Mr. Justice Bhargav D Karia) in captioned writ petitions whereas Letters Patent Appeal No.1557 of 2022 and allied appeals have been filed against the oral order dtd. 15/9/2021 passed by the learned Single Judge (Coram: Hon'ble Mr. Justice A.S. Supehia) in captioned writ petitions.

(2.) As the common question of law and facts arise in all these appeals, they are being heard and decided together with the consent of the learned advocates for the respective parties.

(3.) The short facts arise from the record of the Letters Patent Appeal No.399 of 2022 and allied matters are as under: