RAISINGH ASHABEN JULALBHAI Vs. STATE GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title. Respondent no.2 may be substituted by Inspector General of Police, Junagadh Range (Rural).

(2.) Rule. Mr.S.P. Hasurkar, learned Additional Govt. Pleader appears for Messrs Patel Advocates and waives service of the rule.

(3.) Notice was issued on 30.3.2000, returnable on 26.4.2000. By the said order, the respondent authorities were directed to consider the case of the petitioner in light of the provisions made in clause (3) of the Circular dated 16.12.1991, which is produced at Annexure 'C' to the petition. Mr.M.D. Rana, learned advocate for the petitioner makes a statement that direct service was effected and the respondents are served. Besides, an advance copy is also given to Mr.Hasurkar, learned Additional Govt. Pleader, who normally appears for the respondents in this type of matters.