DISTRICT DEVELOPMENT OFFICER Vs. SANJAYKUMAR LAXMANBHAI KALOTRA

JUDGEMENT

(1.) As present group of appeals arise from a common judgment dtd. 18/4/2022 passed by learned Single Judge in Special Civil Application Nos. 14642 of 2019 and allied matters and learned advocates appearing in the matters are common, the same are taken up for final hearing today.

(2.) It appears from the record that one Letters Patent Appeals No. 855 of 2022, the appeal came to be admitted by oral order dtd. 1/7/2022 and ad-interim relief was granted in Civil Application staying the implementation, execution and operation of the judgment dtd. 18/4/2022 passed in Special Civil Application Nos. 14873 of 2019 and allied matters qua the respondent of that appeal.

(3.) The only ground raised and emphasis put on by the appellant is delay and laches on the part of the respondent employee seeking similar reliefs, and that too, by relying upon the order dtd. 12/6/2019 passed by the Panchayat Department, State of Gujarat in connection with similarly situated employee, namely, Manharkumar Ramanlal Nayak.