PRADIP KANAIYALAL BAWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment granted. Local Fund Office, Multi Storeyed Building, Bhuj, Kutchh, be added as party respondent No.4.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the State - respondent.

(3.) In both these petitions under Article 226 of the Constitution of India, a writ is prayed for directing the respondents that the action of recovering amounts from the Provident Fund be quashed and set aside.