JAYENKUMAR RAMANBHAI CHAUDHARI 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 State and Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of the respondent No.2.

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

(3.) The prayer made in the petition is to issue a writ of mandamus quashing the order of termination of the petitioner.