RASHMIKANT REMESHCHANDRA UPADHYAY Vs. KHEDBRAHMA KELAVANI MANDAL

JUDGEMENT

(1.) Heard learned advocate Mr.K.B.Pujara for the petitioner, learned advocate Mr.Harmish K. Shah for the respondent No.1 and learned Assistant Government Pleader Mr.K.M.Antani for the respondent Nos.3 and 4 through video conference.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) The brief facts of the case are as under :