B S BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioners ­ retired Canal Inspectors serving with the State Government, have prayed for the following reliefs:

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

(3.) It appears that on 18th October 2002, the following order was passed: