BHIMABHAI SUTREJA Vs. MANAGING DIRECTOR POPATBHAI

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent by the original petitioner against the judgment dated 06.08.2015 rendered by learned Single Judge in Special Civil Application No.4094 of 2014 by which learned Single Judge has dismissed the petition.

(2.) The factual matrix of the case is as under:

(3.) Heard learned advocate Ms Falguni D. Patel for the appellant - petitioner and learned advocate Mr. H.S.Munshaw for respondent Nos. 1 to 3 and learned AGP Mr. Dhawan Jayswal for respondent No.4.