YOGRAJSINH MAHENDRASINH JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER has challenged an order dated 21.11.2000 passed by the Regional Director of Municipalities, Rajkot which is confirmed by the District Court, Dhangadhra by a judgment dated 7.4.2005.

(2.) BRIEF facts are as under:

(3.) ON the other hand, learned Assistant Government Pleader, Ms.Shruti Pathak, opposed the petition contending that two authorities have held that the petitioner had abused his position and granted promotion to the employees by creation of posts without prior sanction of the Government. She drew my attention to Section 252 of the Act to contend that such posts could not have been created without previous sanction of the Government.