THAKOR ASHOKKUMAR DEVSHIBHAI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) By way of separate applications, the grievance raised by each applicant is not complied with the order which has been passed by the learned Single Judge in various writ petitions, by which the respondents were directed to reinstate the applicants forthwith. Pursuant to the Notice issued by this Court, an affidavit-in-reply dated 5/10/2021 has been filed by the Inspector General of Police along with the details about the order passed by this Court reinstating each of the applicants.

(2.) Ms. Shah, learned Government Pleader has tendered unconditional apology for not complying with the order and has tried to explain the reasons for not complying with the order.

(3.) We have accepted unconditional apology tendered by the respondents in complying with the order. Hence, we dispose of these applications. Notice discharged.