STATE OF GUJARAT Vs. MANABHAI RUMALBHAI MACHHAR

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr.Krutik Parikh for the appellant State and learned advocate Mr.P.C.Chaudhari for the respondent.

(2.) This appeal under Clause 15 of the Letters Patent preferred by the State is directed against common order dtd. 15/9/2021 of learned single Judge passed in Special Civil Application No.4190 of 2019 and Special Civil Application No.1768 of 2020, so far as it pertains to Special Civil Application No.1768 of 2020.

(3.) The reinstatement of the workman is sought to be called in question by the State by filing present proceedings of Letters Patent Appeal.