B M PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner, who happened to be a retired government servant, on account of he is seeking voluntary retirement, has approached this Court by way of this petition, with following prayers :

(3.) Facts in brief, as could be gathered from the memo of petition, as narrated by the petitioner in his statement of facts and events, which are verbatim reproduced as under: