A K. MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) These appeals are filed against interim order passed by the learned single Judge refusing interim relief. The appellants were serving as Deputy Mamlatdar. By the impugned order dt. July 8, 1997 passed by the Collector, Banaskantha at Palanpur, respondent No. 2 herein, they were reverted from the post of the Deputy Mamlatdar. By filing Special Civil Application Nos. 4957 of 1997 and 4958 of 1997, the appellants have challenged their reversion. When the matters were placed for admission before the learned single Judge, the learned single Judge was pleased to issue notice but did not grant interim relief. On July 11, 1997, the following order was passed by the learned single Judge :

(3.) xxx xxx xxx.