HARPALSINH GHANSHYAMBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr.Joshi waives service of notice of rule for the respondent-State.

(2.) With the consent of the learned advocates appearing for the respective parties, matter is taken up for final hearing today.

(3.) By this petition, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order of suspension dated 23.7.2017 and also further extension thereof.