MANOJKUMAR KANUBHAI PATEL Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners - work charged employees of the Gujarat Maritime Board have prayed for the following reliefs: -

(2.) Rule returnable forthwith. Ms.Dharmishta Raval, the learned advocate waives service of notice of rule for and on behalf of the respondent Nos.1,2,3 and 4 and Mr.Rohan Yagnik, the learned AGP waives service of notice of rule for and on behalf of the respondent no.5.

(3.) By this writ application under Article 226 of the Constitution of India, the petitioner, working as an Additional Assistant Engineer (Civil), Class -III under the respondent No.2 has prayed for the following reliefs: -