KESHAVLAL AMRATLAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dabhi learned AGP waives service of notice of rule. Matter is finally heard.

(2.) The petitioner party-in-person has challenged the order passed by the tribunal dated 1.6.2007 read with the order dated 23.5.2007 in Execution Application No. 4 of 2004 in Application No. 12 of 1995.

(3.) Heard party-in-person Mr. Keshavlal Amratlal Prajapati who is present, Mr. Dabhi learned AGP for the State authority, Mr. Kirit I Patel learned Counsel for respondent No. 2 and 3 and Mr. Dave learned Counsel for respondent No. 5 University.