PRAKASHBHAI ISHWARLAL DAVE Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) All the matters are at office objection stage.

(2.) Learned counsel Mr. Vasavada appearing for the appellants states that the issue which arises for consideration in the present group of appeals is already covered by the decision of this Court in Letters Patent Appeal No.1185 of 2014 and allied matters decided on 11.11.2014. However, he prays that similar order be passed.

(3.) We may record that in the aforesaid matters, this Court has observed thus: -