NIRNAJANABEN VINODCHANDRA DAVE Vs. P PANEERVEL

JUDGEMENT

(1.) THE present application is for non -compliance to the order passed by the learned single Judge of this Court in Special Civil Application No.5746 of 2002.

(2.) HEARD Ms.Vyas, learned counsel for the petitioner and Mr.Nanavati, learned AGP for the respondents.

(3.) UPON hearing the learned advocates appearing for both the sides, it appears that there is no dispute on the aspect that the learned single Judge of this Court simultaneously decided other matters. The State Government carried the matter against aforesaid decision before the Letters Patent Appeal Bench being Letters Patent Appeal No.610 of 2005 and the Division Bench of this Court vide judgment dated 22.6.05 reversed the decision of the learned single Judge against which Special Leave Petition (Civil) No.23986/05 was also preferred before the Apex Court which came to be rejected 5.12.2005. It has been further stated by the learned AGP that the Government has framed a scheme and the petitioner is not included in cut off date.