AJRA HIMMATKUMAR NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal has been filed by the appellants challenging the common judgment and order dated 28.8.2009 passed by the learned Single Judge in Special Civil Application No. 4998 of 2009 and other allied petitions.

(2.) OUT of the four appellants, the appeals in respect of appellants No. 1, 3 and 4 were disposed of by order dated 19.7.2012 passed in LPA 1628 of 2009 in view of the amendment brought about by the Police Sub-Inspector (Unarmed) Class-III Recruitment Rules, 2008 and the Rules of 2012 published by Notification dated 21.6.2012. In view of the above amendment in Rules, an identical group of appeals were disposed as not surviving. Hence the present appeal only in respect of appellant No.2-Shri Gadhavi Jayarajsinh Madhubha is taken up for final hearing.

(3.) THE appellant has also filed Civil Application No. 10897 of 2009 with the following prayer: