ADMINISTRATIVE OFFICER Vs. RUPABEN VALJIBHAI SAMBAD

JUDGEMENT

(1.) Heard learned advocate Mr. Deepak N. Khanchandani for the appellant and learned Assistant Government Pleader Ms. Shruti Dhruve for the respondent No.2.

(2.) This Letters Patent Appeal is challenging the order dtd. 10/10/2022 passed in Special Civil Application No.4025 of 2018, whereby, the learned Single Judge has allowed the petition by observing that both the parties were in agreement to the fact that the issue raised in the petition have been dealt with and covered in the CAV Judgment dtd. 23/9/2022 in Special Civil Application No.6243 of 2008 and disposed of the petition by giving direction that the case of the petitioner would be independently considered by the original respondents in terms of the aforesaid CAV judgment.

(3.) The following prayers are made in the present Appeal: