G M TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) G.M. Tank-petitioner has filed this petition before this court praying for a writ of mandamus or certiorari or any other appropriate writ, order or direction quashing and setting aside the order dated 21.10.1982 passed by the Executive Engineer by which he has dismissed the petitioner from service from 15.10.1982. The petitioner further prayed that the respondent may be directed to treat the petitioner in continuous service and also direct the respondents to pay full salary and other allowances etc. The said petition was filed somewhere in the year 1983 and this court was pleased to admit the same and notices have been served on the respondent and now the matter has been placed for final hearing before me.

(2.) The facts giving rise to this petition are as under:

(3.) In support of the aforesaid contention, the learned counsel has relied on the following decisions: