RAMESHBHAI FATESING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PURSUANT to the order passed by this Court in MCA No.615/2007, the main SCA No.23637/2005 is restored and is simultaneously taken up for hearing.

(2.) THE petitioner has preferred the petition for challenging the legality and validity of the order passed by the Tribunal dated 15.4.2005, whereby the Tribunal has rejected the revision application on the ground of limitation since the revision was barred.

(3.) HEARD Mr.Gandhi, learned Counsel appearing for the petitioner and Mr.Chhaya, learned AGP for the State authorities.