GOVABHAI LAKHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner, who happened to be an ex-employee of the erstwhile Kalawad Nagarpanchayat, which came to be converted into Kalawad Nagarpalika and who retired on attaining the age of superannuation, has approached this Court by way of this petition under Article 226 of the Constitution of India for the following reliefs:

(3.) The facts in brief as could be gathered from the memo of petition deserve to be set out as under: