- (1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment and order dated 25th April, 2005 passed by the High Court of Gujarat at Ahmedabad in Special Civil Application No.7201 of 2005.
(3.) It appears that the respondent had been charge sheeted for absence without leave and a dismissal order was passed against him on 01.11.2001.;