DUSHYANTBHAI CHANDRAKANTBHAI SHAH Vs. COURT OF GUJARAT

JUDGEMENT

(1.) The petitioner, presently serving as personal Assistant (Stenographer Grade-II) in the court of Chief Judicial Magistrate, Himatnagar,District-Sabarkantha, has filed this writ-petition under Article 226 of the Constitution of India with the prayers which read as under:

(2.) The facts in brief which are necessary for disposal of the present petition are as under:-

(3.) Affidavit in reply and further affidavit in reply are filed on behalf of the 1st respondent -High Court of Gujarat. When the matter came up for admission, pursuant to orders passed by this Court, a set of papers were served on the learned counsel appearing on behalf of the 1st respondent-High Court of Gujarat and on receipt of the same, these affidavit in reply and further affidavit in reply are filed.