STATE OF GUJARAT Vs. PRAVINLAL KALYANDAS RANA

JUDGEMENT

(1.) Admit. Mr.Joshi,learned advocate for the respondent waives service of Rule. With consent of the learned advocates appearing for the respective parties, the Letters Patent Appeal is taken up for final hearing today.

(2.) The present appeal is directed against the judgment and order dated 25.01.2017, passed in Special Civil Application No.3842 of 2008, whereby the learned Single Judge has quashed and setaside the impugned order dated 28.11.2007 and directed the present appellants - original respondents to treat the present respondent - original petitioner as having superannuated from service with effect from 30.11.2007 and pay him all the retiral dues in accordance with law and has also directed to treat the period of absence as leave without pay.

(3.) The brief facts of the present appeal are as under: