LAWS(GJH)-2022-5-459

MUKESHBHAI GAMANLAL PATEL Vs. STATE OF GUJARAT

Decided On May 05, 2022
Mukeshbhai Gamanlal Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) Heard Mr. N.D Gohil, learned advocate appearing for the petitioner in Special Civil Application No. 6707 of 2020 and Mr. P.A Jadeja, learned advocate for the petitioner in Special Civil Application No. 8049 of 2022. and Ms. Surbhi Bhati, learned AGP in both the petitions.

(3.) It is the case of learned counsels for the petitioners that the case of the petitioners is similarly situated to the petitioners of Special Civil Application No. 12537 of 2011. Learned counsels for the petitioners would submit that the petitioners are entitled to the similar benefits as have been directed by the court in the order dtd. 23/1/2019 in para 8.1. They submit that a direction can be given to the respondents to extend similar consequential benefits to the petitioners herein.