KISHORKUMAR ISHWARLAL SURATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner, a retired Stenographer Grade -I serving with the Gujarat Industrial Investment Corporation has prayed for the following reliefs: -

(2.) The facts of this case may be summarized as under: -

(3.) Mr. Gautam Joshi, the learned advocate appearing for the Corporation has filed an affidavit -in -reply, duly affirmed by the Senior Manager of the Corporation, inter -alia stating as under: -