ANILBHAI JAYANTILAL SANGHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is filed by the original petitioner in Special Civil Application No.8557 of 2015 aggrieved by the order of the learned Single Judge dated 10.03.2016.

(2.) Special Civil Application No.8557 of 2015 is filed with the prayers which read as under:

(3.) The appellant -petitioner joined as Secretary in Mahemdabad Nagarpalika on 01.04.1982 and he retired from service on 30.11.1996. Prior to joining Mahemdabad Nagarpalika, he had served as Secretary in Dhandhuka Nagarpalika during the period from 03.12.1956 to 23.07.1974. On account of heath problems it appears that he has resigned from service of Dhandhuka Nagarplika in the year 1974. It is not in dispute that there was in a break in service during the period from 24.07.1974 to 31.03.1982.