VALJIBHAI MITHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Mr. Manohar Rahevar, learned AGP waives service of notice of admission on behalf of respondent No.1 and Mr. Dipak R.Dave, learned advocate waives service of notice of admission on behalf of respondent Nos. 2 and 3.

(2.) The present Letters Patent Appeal emanates from the judgment and order dtd. 31/3/2022 whereby, the learned Single Judge has rejected the writ petition filed by the appellant challenging the action of the respondents of recovering an amount of Rs.2,11,765.74 for a period of suspension from 23/11/2005 to 17/5/2013, which was regularized by the respondent authorities.

(3.) The facts, which are recorded by the learned Single Judge are not in dispute. The same are incorporated as under: