MANISH NARENDRABHAI PANDYA Vs. AHMEDABAD MUNICIPAL CORPORATION STAFF KAMDAR COOPERATIVE CREDIT SOCIETY LIMITED

JUDGEMENT

(1.) Heard Mr.D.G.Shukla learned advocate appearing for the petitioner and Mr. Maulin Pandya learned advocate appearing for the respondent No.1 through video conferencing.

(2.) With consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of present petition filed under 226 and 227 of the Constitution of India, the following prayers have been made :