STATE OF GUJARAT Vs. VINOD RAVJIBHAI RAJPUT

JUDGEMENT

(1.) The present appeal is filed by the State Government under Clause 15 of the Letters Patent challenging the judgment dated 14.9.2015 rendered by the learned Single Judge in Special Civil Application No.5108 of 2014, by which the petition preferred by the present respondent - original petitioner is allowed.

(2.) For deciding the controversy involved in the present appeal, following facts are required to be considered:

(3.) Heard learned AGP Mr.Jayswal for the appellants and learned advocate Mr.Bhargav Hasurkar for the respondent -original petitioner.