DHARMESH KUMAR GORAJIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs;

(2.) At the outset, it is required to be noted that after considering the written arguments submitted by the learned advocate appearing on behalf of the petitioner, the Division Bench of this Court passed the following order on 07/11/2016;

(3.) Ms. Vasavdatta Bhatt, learned advocate appearing on behalf of the respondents authorities has stated at the Bar that pursuant to the earlier order passed by this Court dated 29/11/2016, appropriate authority has taken a decision on 17/02/2017 /27/02/2017 by which the period of 428 days of Constable /Railway Protection Force of Shri Dharmesh Kumar - petitioner herein has been sanctioned as extraordinary leave by the Chief Security Commissioner /Railway Protection Force /Western Railway and the same is to be treated as period in service. She has produced on record the order /Memorandum dated 17/02/2017 and the communication dated 27/02/2017, which are permitted to be taken on record.