DIVYESH GOVINDBHAI KUNVARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned writ petition is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr Nikunj Kanara, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent no.1 and Mr Hemang Shah, learned advocate waives service of notice of Rule on behalf of respondent nos. 2 and

(3.) 3. By this petition, the petitioner, is aggrieved by the order dated 4 3.2022 passed below exhibit 29 whereby, the respondent no.3, has been allowed to produce the additional document in the departmental inquiry case no.02 of 2020 pending before the respondent no.2. Being aggrieved, the present writ petition.