VIPUL A WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pandit for the petitioner. The learned advocate for the petitioner invited attention of the Court to a decision of this Court (Coram: Honourable Mr. Justice KS Jhaveri) in the matter of Dalsukhbhai Harjivanbhai Nagdukiya Vs. State of Gujarat & 4 others in Special Civil Application No. 7543 of 2009, which was decided on 19th April 2010. The learned advocate for the petitioner submitted that for the same reasons, the present petition is also required to be allowed and order dated 20th August 2008, a copy of which produced at Annexure "D", is required to be quashed and set aside.

(2.) Rule. Learned AGP Mr. Shah waives service of process of Rule.

(3.) Learned AGP could not dislodge the submissions made by the learned advocate for the petitioner. He also could not justify as to how come a Policy of 2007 was made the basis to reject the application of the petitioner.