RAMNIKLAL MANISHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition, under Articles 14, 16 and 226 of the Constitution of India and challenged letter dtd. 5/11/2011 of the respondents with below mentioned relief/s:-

(2.) The brief facts giving rise to present petition are that the petitioner was appointed on 13/11/1980 as Turner, Grade-I with respondent No.2 and retired from service on superannuation on 31/5/2007 on the same post without getting promotion.

(3.) Heard Ms. Mamta Vyas, learned Counsel for the petitioner and Ms. Dharitri Pancholi, learned Assistant Government Pleader for respondent State of Gujarat.