R.M.Chhaya,J. - (1.)Feeling aggrieved by the judgment and order dated 25.02.2019, passed by the learned Single Judge in SCA No. 1591 of 2017, the State and its authorities have preferred this appeal under Clause 15 of the Letters Patent.
(2.)Heard Ms. Megha Chitaliya, learned AGP for the State and its authorities and Mr. Samir Gohil, learned advocate for the respondent.
(3.)Admit. With the consent of the learned advocates appearing for the parties, the appeal is taken up for its final disposal forthwith.