MAHENDRABHAI PALJIBHAI Vs. ADDL CHIEF SECRETARY

JUDGEMENT

(1.) Rule. Service of the rule is waived by Mr.S.P. Hasurkar, Mr.A.D. Oza and Mr.D.P. Joshi for respondents nos.1, 2 and 5 respectively.

(2.) With the consent of the parties, the matter is taken up for final disposal.

(3.) Both these petitions are filed by the petitioners who are working in the Police Department at Rajkot. The petitions are filed as the petitioners arelikely to be allotted some residential quarters constructed by the Gujarat Police Housing Corporation Ltd. at Mavdi, which is about 8 KMs. away from Rajkot.