PANKAJ M NAYAK Vs. DISTRICT COLLECTOR

JUDGEMENT

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

(2.) The brief facts leading to filing of this petition are that the petitioner was working as a Junior Clerk in the Office of the Mamlatdar, Navsari. The petitioner prepared a ration Card on the basis of the direction given by the Mamlatdar, Navsari, to one Shri Shyamlal Chetanmal Dhanvani. However, on 9.3.1992 the petitioner was given a show cause notice that the petitioner has issued a ration card to Shri Shyamlal Chetanmal Dhanvani, was a Pakistani National visiting India on VISA.

(3.) Heard learned advocate appearing for both the parties and perused the material on record.