PALANPUR MUNICIPALITY Vs. KANTIBHAI ISHWARDAS PATEL

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent arises out of the oral judgement passed by the learned Single Judge dtd. 2/3/2016.

(2.) By the aforesaid judgement under challenge, the learned Single Judge in a petition filed by the respondent, interfered with the order of compulsory retirement passed by the Palanpur Municipality and issued certain consequential directions. Those consequential directions were issued to be given to the legal heirs of the petitioner who pending the petition had died.

(3.) Facts in brief would indicate that the respondent was the original petitioner and was working with the Palanpur Municipality as Food Inspector. It was his case that he was serving honestly and diligently and there was no reason for the appellant - Municipality to pass an order of compulsory retirement against the respondent-original petitioner.