SOMABHAI AJMELBHAI VAGADIYA Vs. DEPARTMENT OF FOREST

JUDGEMENT

(1.) The present Letters Patent Appeals under Clause 15 of the Letters Patent Act assail the correctness and validity of the order passed by the learned Single Judge on 19/1/2024 in Special Civil Application No.16450 of 2023 and Special Civil Application No.19240 of 2023. Since both the appeals have common issue, we are taking both the appeals for adjudication. For understanding the facts, we are taking facts of Letters Patent Appeal No.503 of 2024 as lead matter.

(2.) The prayer, as prayed by the appellant - original petitioner in the writ petition was for seeking direction to extend the benefit of continuity in service from the date of termination till the reinstatement on 10/5/2023.

(3.) The learned Single Judge, after hearing the arguments made by both the parties rejected the writ petition preferred by the petitioner. This order is under challenge in the present appeal.