JAYANYILAL L. PATEL AND ANOTHER Vs. MAHINDER SINGH, SR. DIVISIONAL COMMERCIAL SUPERINTENDENT, W. RLY. BARODA ANS ORS.

JUDGEMENT

(1.) For reasons which would be given in our judgment to be delivered later, we pass the following order in this writ petition.

(2.) In the result the petition succeeds and is allowed. The impugned order of dismissal and the subsequent orders passed in appeal and review are declared to be null and void. The petitioners will be deemed to have continued in service as if the said orders were not passed Rule made absolute in these terms with costs. (Per P. D. Desai J):-

(3.) On April 16, 1975 we disposed of this writ petition by an order pronounced in the Court. We had indicated that the reasons on which the said order was founded would be given in our judgment to be delivered later. We now proceed to state the reasons in support of our decision pronounced earlier.