SHAKTISINH GHANSHYAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State while Mr. P. R. Joshi, learned counsel waives service of notice of Rule for the respondent No.3.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged their orders of termination dated