DEPUTY EXECUTIVE ENGINEER Vs. RANJITSINH PRABHATSINH JADEJA

JUDGEMENT

(1.) By way of present appeal under Clause - 15 of the Letters Patent, the appellants - original respondent Nos. 4, 2 and 3 have challenged the oral order dtd. 28/1/2022 passed by learned Single Judge in captioned writ petition, by which, present appellants authorities were directed to grant the benefits of Resolution dtd. 17/10/1988 by counting service of the petitioner from the date of termination to the date of reinstatement as continuous.

(2.) When the matter called out, it is brought to the notice of this Court that similar issue involved in present case was considered by this Court by oral judgment dtd. 23/6/2021 passed in Letters Patent Appeal No. 1527 of 2019, by which, the appeal came to be dismissed.

(3.) Therefore, in view of the above and with consent of learned advocates appearing for both the parties, the appeal is taken up for final hearing today itself.