HARISHKUMAR NIRMALKUMAR SADHU Vs. DISTRICT PANCHAYAT, AHMEDABAD

JUDGEMENT

(1.) By way of the present appeal under clause 15 of the Letters Patent, the appellant - original petitioner has challenged an oral order dtd. 22/07/2019 passed by learned Single Judge in Special Civil Application No.12328 of 2019.

(2.) Short facts, arising from the record of the case, are as under:

(3.) Mr.Dipen Desai, learned advocate for the appellant would submit that it is an undisputed fact that the appellant has been acquitted by learned Sessions Judge on 15/10/2018 and immediately thereafter, the appellant has made a representation for reinstatement of his services.