RAJNIKANT N PATEL Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) IN all the matters as common questions arise, they are considered simultaneously.

(2.) ALL the appeals are directed against the order of the learned Single Judge in respective Special Civil Applications; whereby, learned Single Judge for the reasons recorded in the order, has dismissed the petition with an observation that, in case, there is acquittal, by the appellate Court, the original petitioner may make representation.

(3.) THE contention raised on behalf of the appellant is that no departmental inquiry has been held before dismissal from service and the said aspect has not been properly considered by the learned Single Judge and therefore, this appeal.