RASHMIKANT A ANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, an Ex-army officer has prayed for a writ of mandamus directing the respondent to implement the directions contained in the judgment and order dated 11.1.1978 of this Court in Special Civil Application No. 383 of 1974 and to pass necessary orders for fixing the petitioner's pay at an appropriate stage, the details of which are referred to hereinafter.

(2.) To appreciate the grievance of the petitioner, it is necessary to set out a few facts leading to filing of this petition, as averred by the petitioner.

(3.) During pendency of the petition, the State Government issued Resolution dated 21.11.1990 (Annexure "Y" Pg. 76) after setting out the history of the previous litigation and the direction given by this Court as well as para 6(b) of the Government Resolution dated 3.8.1966. The Government Resolution dated 21.11.1990 stated as under :-