DASRATHSINH LALUBHA ZALA Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) RULE. Service of Rule is waived by the learned Advocate Mr. Sinha on behalf of the respondent herein. In the peculiar facts and circumstances of the case and with consent of both the learned Advocates, matter is taken up for final hearing today itself.

(2.) HEARD learned Advocate Ms. Farhana Y. Mansuri for the petitioner and Mr. SN Sinha, learned Advocate for the respondent Board.

(3.) THIS case is having a history how the poor workman is being harassed by Public Authority taking shelter of legal machinery, being a glaring example, therefore, facts of the present case are considered as under: