RAKESH M. DOLIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 23/2/2011 issued by the respondent No.2 and implemented by the respondent No.3 and subsequent communication dtd. 14/12/2012 and order dtd. 29/4/2014 issued by the respondent No.2 and also prayed to direct the respondents to reinstate the petitioner on the post of ad-hoc lecturer, class II with all entitlements, rights, benefits including back wages and without break of service. The petitioner has also prayed to direct the respondent No.1 to decide afresh the case of the petitioner for reinstatement in service on the basis of the representation dtd. 22/2/2017.

(2.) CASE OF THE PETITIONER:

(3.) SUBMISSION OF THE PETITIONER: