AZZAZ ANWARBHAI SIDDIKBHAI BHATHIYARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned APP waives service of rule on behalf of the respondents.

(2.) By way of this application the applicant challenges order dtd. 2/3/2023 passed by the Administrative Officer with the office of the sanctioning authority whereby application for being released on the first furlough leave has been rejected.

(3.) Perusal of the said order would reveal that two considerations had weighed with the authority concerned namely (1) the apprehension voiced by the first informant that if released on furlough leave the applicant might cause some harm to the first informant and (2) negative opinion of the police authorities with regard to release of the present applicant on furlough leave.