S.G.LAKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is filed under Clause 15 of Letters Patent by the original petitioner in Special Civil Application No.754 of 2003 aggrieved by the order of learned Single Judge dated

(2.) 7.2015. 2. The aforesaid Special Civil Application is filed with the prayers which read as under:

(3.) The petitioner was appointed as a Sales Tax Officer, Class -II vide order dated 7.10.1998 and he was put on probation. The probation period was extended till 30.9.2002. During the said period, the respondents have found that his work and conduct was not satisfactory and therefore by order dated 26.9.2002, the probation was not extended beyond 30.9.2002 and his probation was terminated.