KISHORBHAI MANSUKHLAL RAJYAGURU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State.

(2.) Heard Ms. Namrata Shah, learned advocate appearing for the writ applicant and Mr. Ishan Joshi, learned Assistant Government Pleader appearing for the respondent Nos.1 to 3.

(3.) This writ application is filed under Article 226 of the Constitution of India. The writ applicant has sought for the following reliefs :-