AJITSINH PATHUBHA VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Respective AGPs waives service of rule on behalf of the respondent-State in respective petitions. With consent of the learned advocates appearing for the respective parties, the matters are taken up for final hearing today.

(2.) Heard learned advocates for the parties.

(3.) It is the case of learned counsel for the petitioners that the case of the petitioners is similarly situated to the petitioners of Special Civil Application No. 12537 of 2011. Learned counsel for the petitioners would submit that the petitioners are entitled to the similar benefits as have been directed by the court in the order dtd. 23/1/2019 in para 8.1. He would submit that a direction can be given to the respondents to extend similar consequential benefits to the petitioners herein.