JETPUR-NAVAGADH MUNICIPALITY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the impugned order dated 03. 03. 2007 passed by respondent no. 1 in Appeal No. 4 of 2006, whereby the said appeal was allowed.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the parties. The main grievance of the petitioner is that the appeal filed by respondent no. 2 is time barred and that the appellate authority ought not to have entertained the appeal on the ground that the report of the inquiry officer was not supplied to the delinquent. From the record, it appears that the appeal was filed within the prescribed time limit and, therefore, the contention with regard to period of limitation is devoid of any merit and the same is rejected.