HIRABHAI VAGHABHAI RABARI SINCE DECD THO HIS HEIRS & L/R Vs. GUJARAT STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant (deceased), through his legal heirs on record, has prayed for the following reliefs:

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

(3.) Mr. H. M. Prachchhak, the learned counsel appearing for the writ applicant vehemently submitted that it was not proper on the part of the Corporation to initiate such an inquiry after a period of twenty years. For twenty years, nobody questioned the correctness of the birth date of the writ applicant.