DISTRICT DEVELOPMENT OFFICER Vs. PRAVINDAN SHIVDAN GADHVI

JUDGEMENT

(1.) By way of the present appeal under Clause 15 of the Letters Patent, the District Panchayat and another have challenged the judgment dtd. 17/3/2022 passed by the learned Single Judge in Special Civil Application No.11399 of 2020 whereby the learned Single Judge has allowed the said petition and directed the appellants herein to reinstate the respondent herein.

(2.) Today, when the matter is called out, learned advocate Ms. Sejal Mandavia appearing on behalf of the appellants would submit that the judgment dtd. 24/7/2020 passed by the Division Bench in Letters Patent Appeal No.1596 of 2019 is challenged before the Hon'ble Supreme Court and the matter is pending for hearing. However, on query, she would submit that no stay has been granted by the Hon'ble Supreme Court against the implementation, execution and operation of the judgment dtd. 24/7/2020 passed in Letters Patent Appeal No.1596 of 2019. Learned advocate for the appellants has therefore requested to admit the present appeal and keep it pending till the Special Leave Petition preferred against the judgment dtd. 24/7/2020 in Letters Patent Appeal No.1596 of 2019 is decided by the Hon'ble Supreme Court.

(3.) Learned Advocate Mr.Mehul Shah appearing for the respondent has drawn our attention to the decision dtd. 20/2/2018 rendered by the coordinate Bench in Letters Patent Appeal No.189 of 2018 in Special Civil Application No.8339 of 2016, whereby the coordinate Bench was pleased to dismiss the said Letters Patent Appeal and confirm the order of reinstatement of the petitioner - employee. He, therefore, would submit that the present appeal be dismissed by making appropriate observations.