BAROT PINKESHKUMAR RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is directed against the order dtd. 30/11/2022 passed by the learned Single Judge passed in Special Civil Application No.19185 of 2022 and allied matters, whereby the learned Single Judge dismissed all the petitions. The findings qua Special Civil Application No.19187 of 2022 is assailed by way of captioned Letters Patent Appeal.

(2.) The original petitioner was serving as Vidhya Sahayak, he came to be terminated on 1/11/2011 for the reason that his certificates and testimonials were surreptitious. Said termination order came to be challenged before this Court by way of filing Special Civil Application No.19187 of 2022.

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