DINDOR SUREKHABEN BABUBHAI Vs. PARMAR BHAVNABEN NARVATBHAI

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent at the instance of original respondent No.5 is directed against judgment dated 07 th October, 2021 passed by learned Single Judge in Special Civil Application No.12432 of 2016, by which learned Single Judge has quashed and set aside appointment of respondent No.5, by further directing the authorities to appoint original petitioner to the post of Coordinator-cum-Cook.

(2.) Short facts can be stated as under.

(3.) Thus, being aggrieved by and dissatisfied with the aforesaid, respondent No.1 herein-original petitioner has approached this Court by way of Special Civil Application No.12432 of 2016.