P J KADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present Letters Patent Appeal, the appellant original petitioner has challenged the judgment and order dated 4.2.2013 passed by the learned Single Judge in Special Civil Application No. 21263/2007, whereby the learned Single Judge was pleased to dismiss.

(2.) IN the writ petition, the appellant herein original petitioner has challenged the order dated 9.10.2006 passed by the Gujarat Civil Services Tribunal, Gandhinagar. The writ petition was essentially under Article 227 of the Constitution of India.

(3.) THE Five Judges Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 1 GLH 1 has held as under :