B R ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Letters Patent Appeal No.407 of 2010 and Letters Patent Appeal No.423 of 2010 challenging common order dated 15.12.2008 passed in Special Civil Application No.7884 of 2005 with Special Civil Application No.12170 of 1993 whereby the learned Single Judge rejected both the petitions.

(2.) That certain details about service record of the appellant, as referred to in earlier litigation undertaken by the him and suo motu contempt proceedings initiated by this Court, and these Letters Patent Appeals are as under:

(3.) Learned counsel for the appellant original petitioner is unable to substantiate challenge to finding or any of the ground or reason for rejecting representation of the appellant as illegal in the above order dated 05.02.1991 passed by the Government of Gujarat.