BIPINCHANDRA A UCHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India the petitioner, a retired teacher has prayed for the following reliefs :-

(2.) THE case made out by the petitioner in his Petition may be summed up thus:

(3.) THE respondent authorities appeared in response to the notice issued and opposed this petition by filing affidavit in reply. It appears from the record that affidavit in reply was filed by one Ramniklal Gopalbhai Aghera, Principal Government High School, Jethpur, Rajkot. The stand taken in the affidavit in reply may be summed up thus :