DEPUTY EXECUTIVE ENGINEER Vs. CHANDUBHAI CHELABHAI PATEL

JUDGEMENT

(1.) By way of present petition under Article 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petition are as under :

(3.) Heard learned advocate Mr.H.S. Munshaw appearing on behalf of the petitioner Board and learned advocate Mr.P.H. Pathak appearing on behalf of the respondent No.1.