PANKAJ KUMAR VIRABHAI KATARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is filed against the order dated 27.04.2012 passed by the learned single Judge in the captioned writ petition.

(2.) IT was submitted by the learned counsel appearing on behalf of the appellant that the appellant possessed necessary educational qualification as required under the Government Resolution dated 10.03.2000 prevailing at the relevant time. However, his case was not considered and the learned single Judge also failed to appreciate the said aspect of the case.

(3.) THE main factor that weighed with the learned single Judge was delay. Considering the above aspect, we find no infirmity or impropriety in the order passed by the learned single Judge. We are in complete agreement with the order passed by the learned single Judge and find no reasons to entertain this appeal. Hence, the appeal is rejected.