VANKAR MAHENDRABHAI GANESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LETTERS Patent Appeal No. 1467 of 2013 under Clause -15 of the Letters Patent is at the instance of one of the 20 unsuccessful applicants in Special Civil Application No. 1666 of 2013 and is directed against an order dated 25th October, 2013 passed by a learned Single Judge of this Court, by which, His Lordship dismissed the said Special Civil Application No. 1666 of 2013 along with other Special Civil Applications by a common order.

(2.) AS indicated earlier, the petitioner no.1 of Special Civil Application No. 1666 of 2013 has come up with the present Letters Patent Appeal No. 1467 of 2013.

(3.) THE case made out by the petitioners in the said Special Civil Application No. 1666 of 2013 may be summed up thus: