DISTRICT DEVELOPMENT OFFICER Vs. DIPTI BABUBHAI RUPARELIYA

JUDGEMENT

(1.) Heard learned advocate Mr.H.S.Munshaw for the appellant and learned Assistant Government Pleader Ms.Shruti Dhruve for the respondent.

(2.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is directed against judgment and order dtd. 19/4/2023 of learned single Judge whereby Special Civil Application of the respondent- original petitioner came to be allowed. The order of termination as well as the appellate order passed against the respondent came to be set aside. She was directed to be reinstated with continuity of service.

(3.) The facts to be noticed are inter alia that respondent prayed in the Special Civil Application to set aside the order dtd. 4/4/2021 passed by the District Development Officer, as also to set aside order dtd. 5/3/2022 passed by the Secretary, Rural Housing and Rural Development Department, Gandhinagar - the appellate authority. They were the orders of terminating the services of the petitioner.