LAWS(GJH)-2013-3-148

STATE OF GUJARAT Vs. U D KHATRI

Decided On March 18, 2013
STATE OF GUJARAT Appellant
V/S
U D Khatri Respondents

JUDGEMENT

(1.) Heard Mr. Rashesh Rindani, learned Assistant Government Pleader for the petitioner State.

(2.) In the present petition, the petitioner has prayed that :-

(3.) Thus, the petitioner is aggrieved by order dated 25.10.2011 passed by learned Gujarat Civil Services Tribunal, Gandhinagar in Appeal No.20 of 2007.