I.M. MADIYA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) The present petition has been filed for nd quashing and setting-aside the order dated 2 April/May 2011 passed by the respondent No.1 i.e. Chief Executive Officer and Vice Chairman, Gujarat Maritime Board, Gandhinagar (hereinafter referred to as "the Chief Executive Officer") and also the order dated 16th August 2011 passed by the Appellate Authority - Chairman, Gujarat Maritime Board, Gandhinagar.

(2.) Brief facts, as culled out from the petition, are thus: -

(3.) The petitioner since aggrieved by the said order dated 2nd April/May 2011, preferred an appeal before the Chairman - the Appellate Authority. After hearing the petitioner, the Chairman i.e. the Appellate Authority, vide order dated 16th August 2011 rejected the appeal and thus, the order dated 2nd April/May 2011 passed by the Chief Executive Officer of the Board stood confirmed.