SANKARLAL CHAGANLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner, a retired Government Servant, has prayed for the following reliefs:

(2.) The case of the petitioner may be summarized as under:

(3.) Mr. Gautam Joshi, the learned counsel appearing for the petitioner vehemently submitted that the impugned order could be termed as illegal, arbitrary and violative of the principles of the natural justice.