STATE OF GUJARAT Vs. JAGDISHBHAI MOHANBHAI RANA

JUDGEMENT

(1.) This Letters Patent Appeal is filed by the State of Gujarat challenging the oral judgement dated 13.01.2017 passed by the learned Single Judge in Special Civil Application No. 5818 of 2008. By the judgement under challenge, the learned Single Judge directed the appellant to appoint the respondent - original petitioner in the lowest cadre i.e. Class- IV within four months from the date of receipt of the writ of the judgement.

(2.) The brief facts of the case are as under:

(3.) Mr. Rohan Yagnik, learned Assistant Government Pleader in his submissions has raised the following contentions: