JAMNAGAR DISTRICT PANCHAYAT Vs. HANSABEN RABADIYA

JUDGEMENT

(1.) Rule. Learned advocates for respondents waive service of notice of Rule for the respective parties.

(2.) With the consent of the learned advocates for the respective parties, these petitions are taken up for final hearing today.

(3.) In Special Civil Application No.11078 of 2017, the Jamnagar District Panchayat has challenged the order of the Gujarat Civil Services Tribunal dtd. 8/2/2017 passed in Appeal No.160 of 2015 by which the Tribunal quashed and set aside the order dtd. 10/8/2015 passed by the District Development Officer, Jamnagar District Panchayat.