DISTRICT DEVELOPMENT OFFICER Vs. V. C. VYAS

JUDGEMENT

(1.) Admit. Learned advocate Ms. Vacha J. Nanavati waives service of notice of admission on behalf of the respondent No.1. With the consent of learned advocates of both the sides the appeal is taken up for final hearing forthwith.

(2.) The order under challenge in this appeal under Clause-15 of Letters Patent is an order dtd. 16/12/2021, passed by learned Single Judge in captioned writ petition, by which, learned Single Judge has quashed and set aside the orders dtd. 18/1/2007 and 20/4/2007 passed by the Authority and judgment and order of Gujarat Civil Services Tribunal dtd. 22/2/2010, by which, the penalty of compulsory retirement was imposed on original petitioner.

(3.) The short facts arise from the record are as under: