KAUSHIKKUMAR CHANDRASHANKAR UPADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for direction to direct the respondents to release all the retiral dues of the petitioner with all consequential and incidental benefits.

(2.) Heard Mr.Vandan Baxi, learned advocate for Nanavati & Nanavati for the petitioners, Mr.Kurven Desai, learned Assistant Government Pleader for respondent Nos.1 to 4 and Mr.Deepak Sanchela, learned advocate for respondent No.5 - Dakor Municipality.

(3.) Brief facts giving rise to the present petition are stated as under: