STATE OF GUJARAT Vs. SATYAWADI SWAMY HEMAMALINI

JUDGEMENT

(1.) Heard Ms. Dhwani Tripathi, learned Assistant Government Pleader for the State.

(2.) The facts of this case, without entering into the merits of the application, the delay is condoned and the Letters Patent Appeal is taken up for final disposal for hearing. ORDER ON LETTERS PATENT APPEAL 1. The following facts emerge from the record of the Appeal :

(3.) Various contentions were raised before the learned Single Judge including Rules 72 & 73 of the Gujarat Civil Services (Leave Rules), 2002 and the provisions of Sec. 47 "Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995" were contended. The respondent - original petitioner has also relied upon the certificate issued by office of the Medical Superintendent Sayaji General Hospital, Badodara, periodical certificate issued by the Government Hospitals. The learned Single Judge after interpreting the Rules 73 and 76 of the of the Gujarat Civil Services (Leave Rules), 2002 and considering the very conduct of the appellants that they have sanctioned 221 days as the special case the peculiar facts of this case, allowed the petition and being aggrieved by the same, the present appeal is filed.