DILIP DATTATRAY KHODKE Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) THE petitioner has, by this petition under Article 226 and 227 of the Constitution of India, challenged the office order dated 22nd January, 1985 passed by the Superintending Engineer (NSKC), Nasik by which three additional increments granted earlier to him were cancelled and the benefit given to him of higher start was withdrawn with retrospective effect.

(2.) IN brief, the facts, giving rise to the present petition, are as under:

(3.) FEELING aggrieved by the said order dated 22nd January, 1985, the present petitioner has invoked jurisdiction of this Court under Articles 226 and 227 of the Constitution of India.