(1.) Lallubhai Khimjibhai Rathod, original petitioner in Special Civil Application No. 1348 of 1997 has preferred the present appeal against the order passed in Civil Application No. 3725 of 1997 in the Special Civil Application No. 1348 of 1997 on 3rd April, 1997 by which his claim for interim relief has been rejected.
(2.) It is the case of petitioner that he is working as an Octroi Clerk. That he belongs to Scheduled Caste and is quite senior in service to Respondent No. 3 Batukrai Manilal Maniar and he is entitled to get the post of the Octroi Inspector but the Respondent No. 2 manipulated to pass a Resolution to appoint Respondent No. 3 in the said post with a view to deny him the said post. He has therefore come before the Court for quashing and setting aside the resolution Annexure "F" and the subsequent order at Annexure "H", by which the respondent No. 3 is appointed, as an Octroi Inspector, and by way of interim relief, he was seeking suspension of the operation of both the resolutions at Annexures "F" and "H" respectively.
(3.) The learned Single Judge after hearing the parties was pleased to reject the claim for interim relief by passing the single word order "Rejected", and hence, the original petitioner has come before this Court by preferring this Letter Patent Appeal.