STATE OF GUJARAT Vs. HARESH ARJANBHAI PARMAR

JUDGEMENT

(1.) Heard Mr.Kamal Trivedi, learned Advocate General with Ms.Manisha Lavkumar Shah, learned Government Pleader assisted by learned AGPs Ms.Shruti Dhruve and Mr.Vinay Vishen for the State appellant, Mr.H.S.Munshaw, learned advocate appearing for appellants in the connected matters and Mr.Shalin Mehta, learned Senior Advocate assisted by Ms.Vidhi Bhatt, Ms.Shikha Panchal and Ms.Aditi Raol, learned advocates appearing for the private respondents - original writ petitioners.

(2.) These intra-court appeals are directed against the judgment and order dtd. 19/7/2022 passed by the learned Single Judge allowing the writ petition filed by the respondents herein, along with other connected writ petitions with the following directions :-

(3.) At the outset, it is pertinent to note that in this bunch of appeals, the State appellant has raised an issue with regard to interpretation of the Circular dtd. 16/7/2019, as per the observations made in paragraph '17' of the judgment impugned. For ready reference, the aforesaid paragraph '17' is quoted hereinunder :