ANIL S. JANI Vs. JOINT SECRETARY (APPELAS)

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14, 21 19 and 226 of the Constitution of India challenging orders dtd. 13/4/2012 and 18/6/2010 passed by the respondent Nos. 1 and 2 with below mentioned prayer/s:-

(2.) The brief facts giving rise to present petition are that the petitioner was initially working as Clerk with the erstwhile Devgadhbaria Agricultural Produce Market Committee since 1/7/1973, and on bifurcation of the said Market Committee, the petitioner herein was placed under the office of the Respondent No. 3 and 4 herein, i.e. Limkheda Agricultural Produce Market Committee till the age of superannuation i.e. 31/5/2010.

(3.) I have heard Mr. Nirad D. Buch, learned Counsel for the petitioner, Mr. H.S. Munshaw, learned Counsel for respondent No. 4 and Ms. Dharitri Pancholi, learned Assistant Government Pleader for the respondent Nos. 1, 2 and 3.