EXECUTIVE ENGINEER Vs. CHANDRAKANT M. MAKWANA

JUDGEMENT

(1.) Heard Mr. Rituraj M. Meena, learned advocate for the petitioner. He would fairly submit that the issue raised in the present petition is decided by this Court vide order dtd. 6/4/2022 passed in SCA No.6649/2022. The order reads as under:

(2.) In view of above, the petition lacks merits and deserves to be dismissed and accordingly the same is dismissed. No costs.