HARISHBHAI BALUBHAI PATEL Vs. DIRECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) Learned Senior advocate Mr. DS Patel with learned advocate Mr. Umang Oza states that just before filing this petition, the petitioner himself has preferred SCA No. 10739 of 2015 before this Court which has been disposed of by this Court vide order dtd. 18/2/2016, for convenience the same is reproduced as under:

(3.) Learned advocate Mr. Rana nor learned Senior advocate Mr. DS Patel, disputed the fact that direction issued by the Co-ordinate Bench of this Court, that while passing the order dtd. 18/2/2016, for reinstatement so far as the benefits are concerned the same shall be looked into according to the Rules and Regulations and the same has been complied with, as the committee has not considered the prayer of the petitioner for the purpose of back wages with continuity of service and other consequential benefits with interests has remained undecided by the market Committee while disposing of SCA No. 10739 of 2015.