RAJESH G PURABIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ms. Reena Kamani learned advocate for the petitioner and Mr. Parth Bhatt, learned Assistant Government Pleader for the respondents. Challenge in this petition is made to the order dated 07.12.1996 whereby the petitioner was discharged from service by the respondent authorities. It is contended that the case of the present petitioner is similar to one in Special Civil Application No. 1178 of 1997 which was allowed on 03.09.1997. It is also contended that the present petitioner also came to be discharged under identical circumstances as in case of the said petitioner.

(2.) ON 25.02.2013, this Court had passed the following order:

(3.) THEREAFTER , on 27.02.2013, learned A.G.P. had requested for time to verify as to whether there is any distinguishing aspect between the said matter and this petition. Learned A.G.P. Mr. Bhatt is not in a position to dispute the say of learned advocate for the petitioner that the case of the present petitioner is similar to the petitioner of Special Civil Application No. 1178 of 1997 in whose favour, the order was passed on 03.09.1997.