NIRMALABEN PRANJIVAN BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Meet Thakkar learned AGP waives service of Rule for respondent No.1 and Mr.Kaushal Pandya learned advocate waives service of Rule for respondent nos.2 to 5.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for the following relief:

(3.) Facts in brief are as under: