THORAT NAYAN HEMCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Original petitioner in Special Civil Application No. 3532 of 2013 has filed this Letters Patent Appeal under Clause -15 of the Letters Patent, aggrieved by the C.A.V. judgment of the learned single Judge dated 5th November, 2015 passed in the said petition.

(2.) The aforesaid Special Civil Application is filed under Article 226 of the Constitution of India, praying for the following reliefs:

(3.) The appellant who is the original petitioner has studied and passed B.P.Ed. and M.P.Ed. He was originally appointed as Assistant Programme Officer in the District Sports Officer under respondent nos. 1 and 2 on 17.9.1990. Thereafter, he was promoted as District Sports Officer under respondent nos. 1 and 2 on 5.7.2004 and since then, he is working as such.