JYOTINDRA SHAMBUPRASAD BHATT Vs. CONTROLLING AUTHORITY

JUDGEMENT

(1.) Heard Mr. Y.V.Shah, learned advocate for the petitioner, Mr. Mehul Shah, learned advocate for the respondent No.3, and Mr. Barot, learned AGP for the respondent Nos.1 and 2.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) On reading the relief prayed for by the petitioner at first blush it emerges that the petitioner claims interest on account of delay caused in payment of gratuity.