JAGDISH GULABBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED Government Pleader Mr. Jani with learned Assistant Government Pleader Ms. Manisha Narsinghani places on record a communication dated 26.10.2010. The condition of the petitioner getting trained and a certificate to that effect is deleted by the said communication.

(2.) THE Court puts its appreciation on record that the Government has acted in a positive manner in the matter. 2.1. It is expected that the consequential benefits will be given to the petitioner as expeditiously as possible, but not later than four weeks from today. THE petitions are disposed of. Rule is made absolute to the aforesaid extent. No costs.