STATE OF GUJARAT Vs. MOHBATSINH BALUSINH ZALA

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr.Kanva M. Antani for the appellant State and its authorities and learned advocate Mr.Rahul Sharma for the respondents.

(2.) The present Letters Patent Appeal under Clause 15 of the Letters Patent preferred by the appellants - is directed against judgment and order dtd. 30/8/2022 of learned single Judge, whereby Special Civil Application of the petitioners- respondents herein came to be allowed. The impugned order retiring the petitioners prematurely came to be set aside.

(3.) Noticing the basic facts, the petitioners, three in numbers, stood aggrieved by the order of premature retirement passed against them. The orders were assailed raising the ground that they were stigmatic and amounted to double jeopardy.