G B JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sharma, learned advocate for the petitioner and Mr. Barot, learned AGP for the respondent - State.

(2.) The petitioner is aggrieved by order dated 21.12.2005 whereby the petitioner, after repatriation from deputation, came to be appointed as Arm Constable.

(3.) So Far As Factual Background Is Concerned, It has emerged from the record that the petitioner was initially appointed on 1.11.1982 as Armed Police Constable in SRP Group8, Gondal.