STATE OF GUJARAT Vs. PARASKUMAR NARESHCHANDRA DESAI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 21.10.2015 passed in Special Civil Application No. 11793 of 2015, by which, the learned Single Judge has allowed the said Special Civil Application preferred by the respondents herein and has directed the appellant herein to pay the amount of compensation in lieu of compassionate appointment along with interest at the rate of 9% p.a from the date of his second application i.e. June 18, 2012, the original respondents have preferred present Letters Patent Appeal under clause 15 of the Letters Patent.

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

(3.) Shri Hardik Vora, learned Assistant Government Pleader has appeared on behalf of the appellants and Ms. Ashlesha Patel, learned advocate for the original respondent.