BALUBHAI MANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) I have heard the learned counsel appearing for the parties. I have also considered the materials on record. I have also heard Mr. Swapneshwar Goutam, the learned Assistant Government Pleader appearing for the State of Gujarat. Mr. Goutam has supported Mr. Munshaw, the learned counsel who has appeared on behalf of the Panchayat.