UPADHYAY PARULBEN ANANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for quashing and settings aside the orders dtd. 20/11/2018, 9/10/2019, 10/7/2020 and 19/8/2020, holding that the discontinuance of the benefit of GPF is bad.