NARENDRASINH DOSABHAI GOHIL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr.Rajesh Mankad learned advocate for the petitioner and Mr.Dipak Dave learned advocate for the respondent.

(2.) The prayer in the petition by the petitioner is to declare that the order passed by the respondent- company rejecting his Second Appeal on the ground that the statutory rule for preferring such an appeal was effective from 16/9/2016, is bad.

(3.) Based on this prayer, what is also prayed is that the petitioner is entitled to have his period of suspension from 18/1/2003 to 23/10/2003 counted as regular for all purposes and the action of the respondents in treating such period as such, is bad.