GADHVI BHIKHABHAI BHARAMALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Special Civil Application under Article 226 of the Constitution of India has been preferred by the petitioner herein for appropriate writ, direction or order quashing and setting aside the order dated 13.04.2012 being CJM/102010/2788/D, Sachivalaya, Gandhinagar passed by the respondent No.1 hereinState of Gujarat cancelling the appointment of the petitioner as Civil Judge and subsequently to direct the respondents to restore the order dated 12.01.2012 being CJM/102010/2788/D issuing appointment to the petitioner to the post of the Civil Judge.

(2.) FACTS leading to the present Special Civil Application are as under:

(3.) CONSIDERING the above and for the reasons stated in paragraph Nos.5.0 to 5.8 in the C.A.V. judgment and order dated 03.12.2012 passed by this Court in Special Civil Application No.11212 of 2012, reproduced hereinabove, the present Special Civil Application also deserves to be dismissed and is accordingly dismissed.