PANDYA RAGHUNATHBHAI KODARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the scope of controversy, the petition is taken up for final hearing and disposal today. RULE. Learned Assistant Government Pleader is directed to waive service of rule on behalf of the respondent authorities.

(2.) ON 03. 09. 2009 following order came to be made by the Court:

(3.) LEARNED Assistant Government Pleader appearing for the respondent authorities is not in a position to controvert the fact that the restoration application made by the petitioner before the revisional authority came to be rejected without granting an opportunity of hearing either to the petitioner or his advocate.