KANTIBHAI NATHURAMBHAI RAVAL Vs. DIRECTOR OF ANIMAL HUSBANDARY

JUDGEMENT

(1.) Since the issues raised in both the captioned writ applications are interlinked, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The petitioner, a retired government servant, has prayed for the following reliefs:

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