DIKSHIT SUYOG MADHUKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order passed by the Additional Secretary (Appeals) Arms being HVD/2120/439/M dtd. 20/5/2022 and confirming the order passed by the Commissioner of Police, Vadodara being G/CP/ LABRA/Weapon/17530/2020 passed on 19/12/2020 for rejecting the application for the petitioner for grant of weapons license.

(2.) Heard learned advocate Mr. Dhruv K. Dave for the petitioner. Learned advocate Mr. Dave for the petitioner states that the petitioner is serving as a Driver in 181 Abhayam Mahila Helpline and he is otherwise qualified to work as Security Guard (Gunman). The petitioner is having weak financial condition and therefore, if the petitioner gets a job as security guard (Gunman) , in that case, he can get better salary than the salary he is getting at present and therefore, the petitioner has preferred an application for issuance of fire arm license. However, vide order dtd. 19/12/2020 passed by the Police Inspector, License Branch, Vadodara City, the application made by the petitioner was rejected. Against that order, the petitioner preferred an appeal before the Additional Secretary (Appeal), Home Department being Appeal No.38 of 2021.

(3.) The aforesaid order was challenged by the petitioner by way of Special Civil Application No. 9065 of 2021, however, ultimately vide order dtd. 30/6/2021, the petitioner withdrew the petition with a view to making a request before the Appellate Authority to take up the appeal at the earliest.