CHHAYA NAGARPALIKA Vs. MERAMAN RAJABHAI AGATH

JUDGEMENT

(1.) The appellant - Nagarpalika, by way of this appeal has challenged the judgment and order of the learned Single Judge dated 29th November 2012 rendered in Special Civil Application No.13350 of 2004 on the ground that the learned Single Judge could not have issued the direction contrary to the settled provisions of law as the respondent was ordered to be reinstated on the post which was not a sanction one.

(2.) The Brief facts as could be gathered from this matter deserves to be set out herebelow.

(3.) Heard learned advocates for the parties. Perused the material placed on record.