STATE OF GUJARAT Vs. DAHYABHAI J.PATEL

JUDGEMENT

(1.) The appellants, original respondents in the petition have taken out this Appeal assailing CAV judgment dated 09.06.2014 rendered by the learned single Judge of this Court in the proceedings of Special Civil Application No.1642 of 1990, whereunder the learned single Judge after elaborate discussions quashed and set aside the order of dismissal of the respondent-deceased dated 17.02.1990 on the ground mentioned in the order and issued direction that the petitioner shall be treated as reinstated in service with continuity of service and with 25% backwages.

(2.) Facts in brief, as could be gathered from the proceedings, deserves to be set out as under:

(3.) Shri Jayswal, learned AGP appearing for the appellants, invited Court's attention to the charge-sheet, order of suspension and the proceedings and submitted that the inquiry proceedings was in consonance with the Disciplinary and Appeal Rules, the same needs no interference as the principle of natural justice is duly complied with and hence the order impugned deserves to be quashed and set aside.