SOMABHAI KALUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED AGP, Mr. Pathak produces on record Office Order No.82 of 2011 accompanied by other relevant orders including Office Order No.165 of 2011 and G.R. dated 17.8.2011. The resultant effect of these orders is that the order at Annexure-I Colly. in the petition stands cancelled and the original orders promoting the petitioners Annexure-H Colly. are restored with all consequential benefits.

(2.) LEARNED advocate Mr. Adeshra for the petitioners has perused the aforesaid orders. In view of those orders, the grievance of the petitioners does not survive. The petition is disposed of accordingly. Rule is discharged.