HARSHADRAY NATVARLAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The challenge in this petition, under Article 226 of the Constitution of India, is to the notification dtd. 18/5/2018 issued by the legal department, State of Gujarat by which the petitioner's tenure of appointment to the post of Additional Public Prosecutor which had otherwise ended on 5/1/2014 has been extended upto 15/1/2014.

(2.) Facts in brief would indicate that the petitioner was appointed as an Additional Public Prosecutor under Sec. 24(3) of the Cr.P.C for Surendranagar district for a period of two years by a notification dtd. 3/1/2009. The petitioner joined his duties on 7/1/2009.

(3.) Mr. K.B. Pujara, learned advocate for the petitioner would submit as under: