MITTALBEN BHULABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) Learned advocates appearing for the respective parties have no objection, if the orders are passed in terms of the decision taken by this Court under oral order dtd. 13/7/2011 passed in Special Civil Application No.89 of 2011.

(3.) Accordingly, the present petition stands disposed of with the direction that the petitioner shall make afresh representation in detail to the respondent no.1 and respondent no.1 shall consider the case of the petitioner in light of the Government Resolution dtd. 18/6/1999 including to decide the applicability of the aforesaid GR or any other GR as per the case of the petitioner. The respondent no.1 shall decide the representation within a period of 3(Three) months from the date of making such representation. It is clarified that this Court has not entered into merits of the matter. Direct service is permitted.