N H SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the impugned order dated 25th February, 1987 passed by the respondent, whereby the petitioner has been repatriated from the Office of the Development Commissioner to the Office of District Panchayat.

(2.) THE facts in brief are as under :-

(3.) HEARD learned counsel for the parties. This Court while issuing notice had granted ad-interim relief in terms of para 26 (B), whereby the respondent was restrained from implementing the impugned order dated 25. 02. 1987 passed by the Development Commissioner. Thus, the petitioner has been protected all throughout and he has been working on the said post of Deputy Chitnis since then. Considering the fact that the petitioner has been continued on the said post all throughout, it will not be appropriate to disturb the said position at this stage, i. e. after a period of almost 21 years.