A. K. VAGHELA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Ms. Mamta Vyas for the petitioner, learned advocate Ms. Dharmishta Raval for respondent No.2 and learned Assistant Government Pleader Ms. Suman Motla for respondent No.3 - State.

(2.) The brief facts of the present case are as under :

(3.) Being aggrieved with the order dtd. 20/7/2009, the petitioner preferred appeal before the competent authority, which also came to be rejected by the order dtd. 18/12/2009. Being aggrieved with by the impugned orders passed by the competent authorities dtd. 20/7/2009 (Annexure-I) and order dtd. 18/12/2009 (Annexure-J). The petitioner herein constrained to approach this Court invoking under Article 226 of the Constitution of India and prayed for with the following reliefs.