SANDIP HARSHADRAY MUNJYASARA Vs. J. M. VYAS

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner party-in-person, has approached this Court with the following prayers:

(2.) It is the case of the petitioner that the respondent no.1 who was working as a Director of Forensic Science Laboratory, by a notification dated 10.02.2009 issued by the Home Department, was appointed as the Director General of Gujarat Forensic Sciences University ('GFSU' for short) for a period of three years. This appointment was made in exercise of powers conferred under sub-section (1) of Section 8 of the Gujarat Forensic Sciences University Act, 2008.

(3.) It is the case of the petitioner that by a subsequent notification of 11.02.2009 while the respondent no.1 was holding his office as Director of Forensic Science Laboratory, in order to take over the charge of the Director General of the Gujarat Forensic Sciences University, he was relieved from the assignment as Director of Forensic Science Laboratory. The notification further provided that the respondent no.1 will hold the additional charge of the post of Director of Forensic Science, Gujarat, at Gandhinagar till further orders. The petitioner further states that the respondent no.1- retired on superannuation on 30.11.2009. The order of superannuation provided that in special circumstances, though the incumbent had been superannuated, he will continue to hold the additional charge of the post of Director, Forensic Science.