ARVINDBHAI TRIKAMBHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Sadhana Sagar, learned advocate for petitioner and Mr. Munshaw, learned advocate for respondent nos. 2 to 4 and Mr. Amit Barot, learned AGP for the State.

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

(3.) So far as factual background is concerned, it has emerged from the record and submission by learned advocate for petitioner that the petitioner came to be appointed as part time Peon vide order dated 28.3.89 at Adatala Ayurvedic Dispensary, Adatala, Taluka: Lathi, District: Amreli.