YOGESH PRAVINBHAI THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.Hasit J. Joshi for the petitioner, learned Assistant Government Pleader Mr.Niraj Sharma and learned advocate Mr.H.S.Munshaw for the respondents.

(3.) It is the case of the petitioner that his date of birth is 3/4/1954 and he joined services of respondent as Talati-cum-Mantri from 5/1/1981. Thereafter he was posted as Senior Clerk from 10/6/1987 and thereafter he was promoted as Senior Clerk with effect from 13/2/2004.