HASMUKHBHAI CHIMANLAL TAPODHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Respective AGPs waive service of Rule on behalf of the respondent-State in respective petitions.

(2.) With the consent of the learned advocates appearing for the respective parties, all these petitions were taken up for its final disposal.

(3.) In all these petitions, under Article 226 of the Constitution of India, the issue for consideration before this Court is the interpretation of the Circular dtd. 16/7/2019 issued by the Finance Department, State of Gujarat. This circular was issued in light of the decision of the Division Bench in a group of Letters Patent Appeals No. namely; LPA No.1155 of 2019 and allied appeals in SCA Nos.7462 of 2012 dtd. 9/5/2019.