ANIL KUMAR,SAURABH LAVANIA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner has approached this Court by filing the present writ petition with the following main prayers:- "Your Lordships may graciously be pleased to issue a writ of certiorari and/or any other appropriate writ, direction or order quashing and setting aside the order passed by the opposite party no.3 dated 23.04.2018.
(3.) Issue a writ, order or direction in the nature of mandamus thereby commanding/directing the opposite parties to count the entire length of service of the petitioner since the date of his initial appointment for the purposes of all service benefits with the arrears of his salary including consequential benefits after counting the same.;