NATWARLAL GARBADDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful writ-petitioner and is directed against an order dated 12th June, 2013 passed by a learned single Judge of this Court in Special Civil Application No. 6048 of 2002 by which His Lordship dismissed the Special Civil Application filed by the appellant in which he challenged the order dated 10th May, 2002 passed by the respondent No. 1 refusing to sanction pension to him. Being dissatisfied, the writ-petitioner has come up with the present appeal.

(2.) The case made out by the appellant in the Special Civil Application was as follows:--

(3.) This writ-application is opposed by the respondent No. 3 as well as the respondent No. 1 by filing two sets of affidavits-in-reply.