LAD CHANDRAKANTBHAI AMRATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent No.1-State, Mr.Rutvij Bhatt learned advocate waives service of notice of Rule on behalf of the respondent No.2 and Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of the respondent No.3.

(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 approached this Court apprehending their termination as no show cause notices even received by the petitioners. This Court on 04. 07.2019, had passed the following order: