VARSHABEN ASHWINBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 to 4 and 6 and Mr.Chetan Pandya for Mr.Bharat Jani learned advocate waives service of notice of Rule on behalf of the respondent No.5.

(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 main prayers in the petition reads as under: