B. P. HADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14 and 16 of the Constitution of India and challenged impugned letter of the respondent dtd. 24/4/2007, seeking below mentioned relief/s:-

(2.) The facts giving rise to present petition are that the petitioner was initially appointed as Assistant Charity Commissioner on 1/12/1982 and thereafter, promoted to the post of Deputy Charity Commissioner on 13/8/1999. Thereafter, he was directly appointed to the post of Joint Charity Commissioner from 24/6/2003 till his retirement on 30/11/2005 on superannuation.

(3.) I have heard Mr. J.I. Antani, learned Counsel for the petitioner and Ms. Dharitri Pancholi, learned Assistant Government Pleader for respondent Nos. 1 and 2.