STATE OF GUJARAT Vs. JALPA NATHUBHAI GORIYA

JUDGEMENT

(1.) This appeal is filed under Sec. 15 of the Letters Patent by the appellants-original respondents, challenging the judgment and order, dtd.: 16/2/2022, passed by the learned Single Judge in Special Civil Application No. 17145 of 2019, whereby, the petition filed by the original petitioner-opponent, herein, came to be allowed.

(2.) The brief facts of the case are that the opponent came to be appointed on the post of Sub- Registrar, Grade-II, Class-III, vide order dtd. 17/12/2013, on fixed term basis by appellant No.2.

(3.) Heard, learned AGP, Mr. Desai, for the appellants and learned Advocate, Mr. Patel, for the Opponent.