RASENDRU S. PAREKH Vs. LALUBHA B. JADEJA

JUDGEMENT

(1.) Heard the learned counsel appearing for the applicant. Considering the averments made in the application, prayer in terms of paragraph 5(b) is granted. The delay of 1436 days that has occurred in bringing legal heirs on record is hereby condoned. Civil application is allowed accordingly. ORDER IN CIVIL APPLICATION NO. 1 of 2014 Heard learned counsel appearing for the applicant. Having considered the averments made in the application, prayers in terms of para 5(b) is granted. Registry to amend the cause title of the main appeal, accordingly. Civil Application is allowed, accordingly. ORDER IN LETTERS PATENT APPEALS

(2.) Lalubha Bahadursinh Jadeja, the sole petitioner of Special Civil Application No. 2987 of 1988, approached this Court by way of the captioned petition with a prayer that a writ be issued for quashing and setting aside the orders promoting the private appellants herein who were the original respondent Nos. 2 and 3 in the petition to the post of Octroi Valuation Officer.

(3.) Mr.B.P.Tanna, learned Senior Advocate appearing in the appeals filed by the private respondents to the petition, would take us through various orders passed by this Court while admitting the appeal. He would submit that in the year 2004 by an order dtd. 29/10/2004, the order of the learned Single Judge under challenge was stayed as a result of which, the original respondents whose promotions were quashed and set aside continued to hold the posts whereas the original petitioner, the private respondent in the appeal did not get the fruits of the order and he too retired in the year 2015. He would submit that the judgement of the learned Single Judge of the year 2004 has never seen the light of the day.