VIDYAGAURIBEN GHANSHYAMBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Biren Vaishnav learned advocate for the petitioner, Mr. Rasesh Rindani learned AGP for the State authorities and Ms R.V. Acharya for respondent no. 3.

(2.) THE present petition was admitted on 6.10.2008. The said order reads as under: Rule. To be heard with Special Civil Application Nos. 10878/2008, 11160/2008 and 11380/2008.

(3.) IT is indicated that by the judgment of this Court dated 30.1.2003 recorded in group of petitions being Special Civil Application No. 10142/2009 and cognate matters, which also included Special Civil Application No. 10878/2008 and cognate matters, which are referred to in the order dated 6.10.2008 while admitting this petition, and therefore, the case of this petitioner be also directed to be governed by the said judgment dated 30.1.2013. The operative part of the said judgment dated 30.1.2013 reads as under: