NAVSARI NAGARPALIKA Vs. NAVSARI NAGARPALIKA RETIRD EMLOYEES MANDAL

JUDGEMENT

(1.) By way of present appeals under Clause 15 of the Letters Patent, the Navsari Nagarpalika through its Chief Officer has challenged the impugned judgment dtd. 31/3/2016 passed by the learned Single Judge in Special Civil Application No.7151 of 2015.

(2.) The captioned appeal came to be admitted by the coordinate Bench of this Court.

(3.) Learned Government Pleader Ms. Manisha Lavkumar assisted by Ms. Divyangna Jhala, learned AGP appearing for the respondent No.2 has brought to our notice the observations made by the learned Single Judge in paragraph 9 of the impugned judgment and would submit that without going into the merits, the matter can be remanded in view of the fact that the impugned judgment dtd. 11/2/2016 passed by the learned Single Judge in Special Civil Application No.9192 of 2014, which is subject matter of Letters Patent Appeal Nos.629/2016 with 364/2016, has been quashed and set aside and the matters are remanded for fresh consideration.