- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 5th of July, 2006 passed by a Division Bench of the High Court of Gujarat at Ahmedabad affirming the order of the learned Single Judge holding that the appointment of the appellant as an Assistant Manager in Ahmedabad Municipal Corporation [ for short "the Corporation"] was bad, illegal and invalid and accordingly, liable to be quashed.
(3.) Before we deal with the question raised before us, we may narrate the facts involved in the present case leading to the filing of this appeal.;