R P SINHA Vs. COMMISSIONER

JUDGEMENT

(1.) Notice as to interim relief was made returnable on 17.12.1999. With the consent of the parties today the matter is taken up for final disposal.

(2.) Vyas Associates, for the petitioner, Mr.P.G.Desai for respondent - Municipal Commissioner Surat, Mr.S.N.Shelat for Mr.P.G.Desai.

(3.) The petitioner is approaching this court by way of this petition with the prayer that the direction may be issued to the respondent to reinstate the petitioner in pursuance to the resolution at Annexure- B, C and D. The facts giving rise to the present controversy are as under:-