STATE OF GUJARAT Vs. MAHESH RAMJIBHAI PURABIA

JUDGEMENT

(1.) The appeal is ADMITTED. Learned advocate Mr.Adeshra, appears and waives service of notice of admission on behalf of the respondents.

(2.) With the consent of both the learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(3.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent, 1865, is directed against the order dtd. 13/10/2017 passed by the learned Single Judge in the captioned writ petition, whereby the learned Single Judge has partly allowed the same by quashing and setting aside the order dtd. 24/4/2007 passed by the original respondent - authorities and has directed the appellants to hold the original petitioner No.1 be entitled to Class-IV post on the date of his termination.