KANTIBHAI BECHERBHAI PATEL Vs. KAPADVANJ NAGARPALIKA

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned AGP for the respondent - State.

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

(3.) So far as factual backdrop is concerned, it has emerged from the record that present petitioner joined the service with respondent Nagarpalika as Driver in May 1992.