VINOD RAVJIBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner, serving as the Gallery Attendant, Class­IV, has prayed for the following reliefs:

(2.) The facts of the case may be briefly stated thus:

(3.) Being dissatisfied with the judgment and order passed by the learned Single Judge, he preferred the Letters Patent Appeal No.635 of 2013. The Division Bench of this Court (to which I was a party) allowed the said Letters Patent Appeal vide order dated 22.08.2013 holding as under: