JITENDRA J PANDYA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) WE have heard learned counsel for the appellant and learned counsel Mr. Pravin P. Panchal holding the brief of Mr. Prakash K. Jani for the respondents.

(2.) THIS appeal has been filed by the appellant challenging the judgment of learned Single Judge dated 27.6.2001, by which the learned Single Judge has affirmed the order of dismissal from service passed by the respondents.

(3.) IN the result, we do not find any error in the order passed by the learned Single Judge. This Appeal is devoid of any merits and is dismissed.