KAMLESHBHAI LAKSHMANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai 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 setting aside the inaction of the respondents in not permitting him to join duty and in extending the benefits of circular dtd. 16/7/2019.