BHAVIKKUMAR BHURABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction to respondent authority to consider the representation dtd. 26/9/2022, with further direction to implement Government Resolution dtd. 21/7/2016.

(2.) Facts, in brief, are that the present petitioner was declared surplus under circular dtd. 9/11/2012 by respondent No.3. He filed a petition challenging the communication dtd. 9/11/2012. The said petition was disposed of under order dtd. 21/9/2022, which reads as under :

(3.) It is the case of the petitioner that as the petitioner was entitled for benefits under Government Resolution dtd. 21/7/2016, he made representation to respondent No.3 dtd. 26/9/2022 (Annexure "A"), however, the same is not yet decided. Aggrieved by which, the present petition is filed.