CHHIBABHAI LALABHAI TANDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 226 of the Constitution of India seeks to challenge order in the form of communication dated 29

(2.) TH January 2002 by respondent No.2 " Bilimora Nagarpalika. On THe strengTH of THis order/communication dated 29

(3.) THE petitioner was working as Extension Educator in the Family Planning Welfare Centre of Mengushi General Hospital, run and managed by the respondent No.2 " Nagarpalika since 21