SECRETARY Vs. SATHWARA CHANDRIKABEN NATHALAL

JUDGEMENT

(1.) The present appeal is filed by the Secretary, Gujarat Public Service Commission being aggrieved by judgment and order dated 11.10.2002 passed by the learned single Judge in Special Civil Application No. 3789 of 2002. The learned single Judge was pleased to pass the following order:--

(2.) Taking into consideration the aforesaid submissions, more particularly the contents of Annexure-II to the affidavit in reply, the Court deems it proper to allow this appeal. The appeal is accordingly allowed. The judgment and order dated 11.10.2002 passed by the learned single Judge in Special Civil Application No. 3789 of 2002 is quashed and set aside. No costs.