STATE OF GUJARAT Vs. BABUJI NATHUJI THAKOR

JUDGEMENT

(1.) The present petition has been filed for quashing and setting aside the order dated 23/2/2021passed in Misc. Civil Application No.12 of 2019 in Reference (LCP) No.13 of 2015.

(2.) The brief facts of the case are as under:

(3.) Learned Assistant Government Pleader has submitted that as soon as the petitioner received the notice of recovery proceedings, an application, seeking condonation of delay in restoration application being Misc. Application No.12 of 2019 was filed. He has submitted that as per his information, the respondent-workman had already initiated the recovery proceedings and by the order dtd. 29/9/2021, the said proceedings are also held in his favour and the State is contemplating to challenge that order also. He has submitted that the present writ petition may be allowed and the impugned order may be set aside.