PRAKASHBHAI JIVANBHAI KHAMBHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order of reversion dtd. 17/12/2021 by which the petitioner has been reverted from the post of Superintendent to the post of Junior Clerk.