ASHOK MADHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing for the respective respondents waive service of notice of rule.

(2.) Since a short issue is involved in the writ petition, the same is heard and finally decided today with the consent of the learned advocates appearing for the respective parties.

(3.) In the present writ petition, the petitioner is seeking quashing and setting aside the order dtd. 4/10/2022 rejecting the request of the petitioner for seeking permission to defend his case through a legal practitioner in the Departmental Inquiry Case No.7 of 2022, which is pending before the respondent no.2.