C T PUNJABI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is preferred by a judicial officer praying for the following reliefs:-

(2.) The facts relevant for the purpose of deciding this petition can be summarized as under:-

(3.) In the year 2000 when this petition came to be preferred, petitioner was serving as a Civil Judge (Senior Division) at Patan. As on today, he is a judicial officer of the rank of a District Judge and has been posted at Himmatnagar, District Sabarkantha.