VASANTKUMAR KESARBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Dixa Pandya, learned advocate for the appellant and Ms. Dhwani Tripathi, learned Assistant Government Pleader for the respondent State authority on advance copy.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 13/7/2021 passed by the learned Single Judge in Special Civil Application No.2989 of 2021 confirming the order dtd. 17/5/2010 in Appeal No.274 of 2007 passed by the Gujarat Civil Services Tribunal, the appellant has preferred this intra Court appeal under Clause 15 of the Letters Patent.

(3.) The following facts emerge from the record of this appeal are as under: