ARVINDKUMAR VIJAYKRUSHNA MAHAJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 12.01.2017 passed by the learned Single Judge in Special Civil Application No.16424/2016 by which the learned Single Judge has dismissed the said petition preferred by the appellant herein - original petitioner, the original petitioner - employee has preferred the present Letters Patent Appeals under Clause 15 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeals in nutshell are as under:

(3.) Shri. N.K. Majmudar, learned Advocate has appeared on behalf of the appellant.