STATE OF GUJARAT Vs. RAMESHBHAI GIRIJASHANKAR RAVAL

JUDGEMENT

(1.) Heard learned Assistant Government Pleader appearing for the applicant. Perused the case papers. Considering the averments made in the application, delay of 9 days caused in filing Misc. Civil Application No.1 of 2022 is condoned.

(2.) We have heard the arguments of learned Assistant Government Pleader Mr. K.M. Antani appearing for the State and Mr. A.K. Clerk, learned counsel appearing for the respondent- writ applicant. Perused the impugned order.

(3.) Perusal of the impugned order would indicate that the learned Single Judge has after having taken note of the fact that grievance of the petitioner stands covered by the common judgment dtd. 4/2/2016 passed in Special Civil Application No.10829 of 2003 in the case of Gujarat Mazdoor Sabha Vs. State of Gujarat, had directed the State with following directions:-