LAWS(GJH)-2013-7-416

MANHARSINH RANJITSINH BARIYA Vs. 2,TECHNICAL TRAINING BATTALION

Decided On July 30, 2013
Manharsinh Ranjitsinh Bariya Appellant
V/S
2,Technical Training Battalion Respondents

JUDGEMENT

(1.) THE petitioner has filed present petition under Article 226 of the Constitution of India and has prayed for following reliefs:

(2.) THE facts are not many and move in narrow compass.

(3.) MR . Pandit, learned advocate for the petitioner has vehemently submitted that the respondent has discharged the petitioner from service by oral order, which is illegal and hence the petition may be allowed and respondent may be directed to reinstate the petitioner.