JYOTIBEN MANHARLAL BHATT Vs. BHUJ NAGARPALIKA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioners, serving with the Bhuj Nagarpalika, have prayed for the following reliefs;

(2.) The case of the petitioners may be summarized as under;

(3.) The first affidavit -in -reply filed on behalf of the Nagarpalika, duly affirmed by the Chief Officer, reads as under;