DISTRICT COLLECTOR Vs. RAJENDRAKUMAR A BAROT

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Ronak Raval for the appellant and learned advocate Ms. Harshal Pandya for respondent no.1. Notice is served upon respondent no.2 but none appears.

(2.) This Letters Patent Appeal is directed against judgment and order dtd. 22/6/2017 whereby the petition was allowed. The order of compulsory retirement dtd. 18/11/2018 passed against the respondent by the District Collector-respondent no.1 came to be set aside. Also was set aside the judgment and order dtd. 19/12/2011 passed by the Gujarat Civil Services Tribunal, Gandhinagar. The petitioner was directed to be reinstated in service consequential benefits including backwages as if the order of compulsory retirement was not passed.

(3.) The respondent herein-original petitioner was appointed as Gujarati Stenographer (Grade-III) in the office of the Collector, Bharuch whose posting was in the office of the Conservator of Forest, Rajpipla. The petitioner came to be transferred to Gandhinagar officer of the Conservator of Forest in the year 1987.