B. A. SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. S.M. Shah learned Advocate for the petitioner. The petitioner has retired on attaining the age of superannuation on 31.01.1998.

(2.) IN this petition the following prayer is made. The petitioner, therefore humbly prays that : -

(3.) THE basis of the claim made by the petitioner, in this petition, is thus, the directions contained in the judgment of his Court in Special Civil Application No. 1490 of 1980. Petitioner has, in the petition reproduced para -6 of the said judgment, which according to him is relevant, which reads as under: