RANOMAL SAROOPCHAND ADEPAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition was filed by the petitioner on 31.3.1997, challenging the order and communication dated 13.2.1997, issued by the Home Department, State of Gujarat, informing the petitioner that the petitioner's request for recognizing his past service rendered earlier in the case of Refugee migrating after 23.3.1971, is not acceptable.

(2.) The said matter had been filed before this Court which was listed before the learned Single Judge of this court and the learned Single Judge, after taking into consideration the decision cited at the Bar, recorded that as she was not agreeing with the proposition laid down in the decision of the learned Single Judge cited a the Bar referred the matter to the Division Bench and the Division Bench on 15.4.1997 issued Rule in the matter.

(3.) The order of reference by the learned Single Judge was made on 3.4.1997 and the matter was admitted on 15.4.1997. The order of reference, therefore, would be required to be produced, which reads as under: