VINAYKUMAR CHATURBHUJ SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for the purpose of seeking following reliefs:

(2.) Since the petitioner was discontinued from the services on 17/7/2008 and other similarly situated persons have approached this Court by way of Special Civil Application No.5031 of 2008 the petitioner has also approached by way of present petition in which on 20/8/2008 while issuing notice, the Court has kept this matter with identical matter i.e. Special Civil Application No.5031 of 2008 and direct service was permitted.

(3.) Since then the matter is pending and later on today when the matter is taken up for hearing, learned advocate Ms. Roopal Patel appearing on behalf of respondent No.3 has pointed out that the said identical matter i.e. Special Civil Application No.5031 of 2008 is already disposed of vide order dtd. 28/6/2021 by the Co-ordinate Bench of this court and accordingly, this petition also may be disposed of, of course by permitting the petitioner to take out any other appropriate proceedings in view of the development which took place during the pendency of this petition.