NARSIBHAI JERAMBHAI JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant original petitioner has challenged judgement dated 28.6.2012 rendered by learned Single Judge in writ petition filed by him.

(2.) BRIEF facts are as as under :

(3.) UNDER the circumstances, the decision of the learned Single Judge is set aside. Since the petition was not examined on merits and the petitioner's claim for pensionary and other benefits was not gone into by the learned Judge, the writ petition is placed back before the learned Single Judge to give a decision on merits on such issues for which purpose the petitioner would place draft amendment which remained undecided when the earlier writ petition was disposed of.