HARISHCHANDRA JAGANNATH BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition is filed seeking quashing and setting aside the recovery orders dated 08.09.2010, 21.08.2010, 31.03.2011 and 07.07.2012 and also prayed to grant regular pensionary benefits.

(2.) The facts of the case are that the petitioner was appointed on 25.05.1972 as an English Typist in R and B Division at Himmatnagar. He was promoted to the post of Senior Clerk vide order dated 25.05.2007.

(3.) At the outset, learned advocate Mr. Pandit for the petitioner has submitted that the present petition is confined to the aspect of recovery only.