HIMESHKUMAR NATVARBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Desai, learned AGP waives service of rule on behalf of the respondent-State. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) Mr. Vyas, learned counsel appearing for the petitioners relies on an order passed by this Court in Special Civil Application No. 9089 of 2022 and allied matters dtd. 6/5/2022. The order reads as under:

(3.) It is the case of learned counsel for the petitioners that the case of the petitioners is similarly situated to the petitioners of Special Civil Application No. 12537 of 2011. Learned counsel for the petitioners would submit that the petitioners are entitled to the similar benefits as have been directed by the court in the order dtd. 23/1/2019 in para