DAMOR MANSING HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed challenging the impugned order dtd. 12/12/2012 and the communications dtd. 19/7/2001 and 8/8/2001 issued by the respondents.

(2.) The brief facts leading to filing of the present writ petition are as under.

(3.) Thereafter, the petitioner filed a writ petition being Special Civil Application No.8668 of 2012. By the order dtd. 15/7/2012, the writ petition was disposed of by directing the petitioner to make a representation. The respondent No.2, thereafter passed the impugned order dtd. 12/12/2012 rejecting the representation of the petitioner and he was informed that the condition nos. 1 to 3, which was incorporated in the order dtd. 4/12/2000 was deleted and hence, he was placed at serial No. 100 of the seniority list.