LAWS(GJH)-2011-3-5

ANILKUMAR BHAVANISHANKAR MEHTA Vs. STATE OF GUJARAT

Decided On March 14, 2011
ANILKUMAR BHAVANISHANKAR MEHTA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for grant of the following reliefs :-

(2.) Brief facts relevant for the purpose of deciding the present petition can be summarised as under:-

(3.) His date of birth is 23rd February 1945 and his date of appointment in service is 15th April 1963.