INDUBEN KANJIBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Dave for the petitioner, learned Assistant Government Pleader Mr. Kurven Desai for respondent No.1-State and learned advocate Mr. Manish Patel for respondent No.2 and 3 through video conference.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Kurven Desai waives service of notice of rule on behalf of respondent No.1 and learned advocate Mr. Manish Patel waives service of notice of rule on behalf of respondent Nos. 2 and 3.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: