STATE OF GUJARAT Vs. BALWANTBHAI CHAGANBHAI BARIYA

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent, challenging the common judgment and order, dtd.: 22/2/2022, passed by the learned Single Judge in Special Civil Application No. 7101 of 2015 and the allied matters.

(2.) Heard, learned AGP, Mr. Desai, for the appellants-original respondents and learned Advocate, Mr. Shukla, for learned Advocate, Mr. P.C. Chaudhary, for the opponent-original petitioner.

(3.) Learned AGP, Mr. Desai, submitted that the opponent-original petitioner filed the captioned petition, challenging the communication dtd. 12/3/2015, issued by the concerned original respondent, whereby, the benefits flowing from the Government Resolution, dtd.: 17/10/1988, were denied to the opponent-original petitioner.