STATE OF GUJARAT Vs. VIKRAM BHURABHAI DANGAR

JUDGEMENT

(1.) AS in both the appeals, common questions are involved, they are being considered simultaneously by the present judgment.

(2.) LETTERS Patent Appeal No. 1268 of 2011 is directed against the order dated 15.10.2010 passed by the Learned Single Judge of this Court in Special Civil Application No.8553 of 2010; whereby, the learned Single Judge for the reasons recorded in the order has set aside the impugned decision and has further directed the Authority to consider and appoint the petitioner on compassionate ground.

(3.) WE have heard Mr.Rakesh Patel learned AGP for appellants and Ms.Harshal Pandya, learned counsel appearing for the respondents in both the Letters Patent Appeals for final disposal of the appeals.