RAJUBHAI SOMABHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Bhavna Lalwani on behalf of learned Advocate Mr. Gaurav K. Mehta for the petitioner and learned AGP Ms. Surbhi Bhati for the respondent-State.

(2.) At the outset, learned Advocate Ms. Lalwani would seek permission to amend the petition for joining the District Social Welfare Officer, District Panchayat- Narmada at Rajpipla as respondent No. 2 and the State of Gujarat through the Social Justice and Empowerment Department as respondent No. 3. Permission is granted, amendment to be carried out forthwith.

(3.) Rule returnable forthwith. Learned AGP waives service of Rule for the respondent-State.