GUJARAT ELECTRICITY BOARD Vs. RAJESHKUMAR BABULAL PANARA

JUDGEMENT

(1.) This appeal, which is filed under Clause 15 of the Letters Patent, is directed against order dated 12/12/1988 passed in Special Civil Application No. 4886/87 by which the appellants are directed to reinstate the original petitioner as apprentice during the pendency of above-numbered petition.

(2.) The respondent no.1 was appointed as an apprentice. According to the appellants, he was not eligible for being appointed as an apprentice and, therefore, his appointment was cancelled. That order was challenged by him in Special Civil Application No. 4886/87. The petition was placed for admission hearing before the learned Single Judge on 12/12/1988 and following order was passed :-

(3.) The above referred to order is subject matter of challenge in the present appeal.