(1.) By this petition, under Art. 226 of the Constitution of India, the petitioner has sought directions and orders against the respondent-authorities by quashing and setting aside the decision of the respondent authorities, whereby, the petitioner was asked to appear in the examination for being regularised as Steno Typist and to declare that he is regularly appointed Steno Typist with effect from 01.4.67, and further direction to grant the benefits of higher grade scales with all consequential benefits to the petitioner.
(2.) Even, upon a casual look on the factual profile of this petition highlighted the unreasonable, unsupportable and discriminatory treatment meted out to the petitioner, who came to be appointed as Steno Typist, which is treated as equivalent to Steno Grade III in the pay scale of Rs.91-3-130-EB-4-170 by the Employment Officer (P.H.), Ahmedabad in charge of Employment Exchange for Physically Handicapped, Ahmedabad Office of Government and who has, upon successfully completion of 35 years long service, retired on superannuation, has to seek redressal from the writ Court, by invocation of the provisions of Art. 226 of the Constitution of India, as the respondent authorities have denied certain benefits, mainly on the premise that the initial appointment, which came to be made on 13.4.1967 as Steno Typist in the Special Employment Exchange for Physically Handicapped, Ahmedabad Office, is not regular appointment and, as ordinarily, one would aspire to be in the temple of God, has to run to the temple of Justice. "What a travesty of justice and gross indifference-ness".
(3.) Be as it may, with a view to appreciate the merits of the petition and challenge against it, let there be, at the initial stage a skeleton projection of the factual profile, which would contribute in reaching efficacious judicial adjudication of the dispute focused in this petition.