MEERA KESHAVLAL BHOJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction that the benefits as directed by this Court vide order dtd. 3/5/2016 in Special Civil Application No.2210 of 2014 as confirmed by the Division Bench be extended to the petitioner.