BHARAT MANHARLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Misc. Civil Application is filed for the purpose of seeking following reliefs :

(2.) At the outset, Mr.P.A.Jadeja, learned advocate for the applicant, has contended that though there are specific observations made in the earlier decision dated 18.1.2019, precisely Para.2.1, it was expected by the applicant - petitioner that the decision would be taken on similar line. However, while passing an order on 27.3.2019, the different stand is taken which was never expected by the applicant. As a result of this, the application for recalling of an order dated 18.1.2019 passed in SCA No.12537 of 2016, is submitted.

(3.) Upon hearing the learned advocate for the applicant, the Court has seen the earlier order dated 18.1.2019 which was passed after hearing all the parties to the proceedings and the applicant - petitioner was permitted to make representation within a period of 15 days and the competent authority was directed to reconsider the issue.