MITUL VINODRAY SAVANI Vs. CHIEF ENGINEER AND CVO

JUDGEMENT

(1.) The present appeal is directed against the order dated 7.9.2012 passed by the learned Single Judge of this Court in Special Civil Application No. 11955 of 2012; whereby, learned Single Judge for the reasons recorded in the order, has dismissed the petition. Heard Mr. Devnani, learned counsel appearing for the appellant as well as Mr. Dave for the respondent for final disposal of the Letters Patent Appeal.

(2.) It appears that following aspects are undisputed.

(3.) The aforesaid shows that relationship of employer and employee came to an end from 25.3.2011 since the contractual period had come to an end.