R B SHAH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) FACTS relevant for the purpose of deciding this petition may be summed-up thus:

(3.) TO the affidavit-in-reply, a rejoinder has been filed by the petitioner wherein the stand taken is as under :