CHAIRMAN G E B Vs. DN DESAI

JUDGEMENT

(1.) ADMIT. Learned advocates agree that the Appeal be heard and decided today.

(2.) THIS Appeal preferred under clause 15 of the Letters Patent arises from the judgment and order dated 17th January, 2009 passed by the learned Single Judge in above Special Civil Application No. 2149/1995.

(3.) BY order dated 12th November, 1993 made by the Gujarat Electricity Board, the predecessor of the appellant Gujarat Urja Vikas Nigam Limited, the respondent then Controller of Accounts (Revenue) in the Board was ordered to be dismissed from service.