PARVATSINH GOPALSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing for the respective respondents waive service of notice of rule.

(2.) At the outset, learned advocate Ms.Ashlesha Patel has submitted that the issue is covered by catena of judgments of the Coordinate Bench as well as the Division Bench of this Court. She has placed reliance on one of the judgments dtd. 21/12/2017 passed in Special Civil Application No.18160 of 2016, which is confirmed by the Division Bench vide order dtd. 27/8/2021 passed in Civil Application No.3910 of 2019 in Letters Patent Appeal No.35122 of 2019.

(3.) The present petition has been filed for the following prayers:-