DECD. NATWARBHAI BABABHAI ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Ms. Shrunjal Shah waives service of notice of Rule for and on behalf of respondents.

(2.) With the consent of the learned advocates for the respective parties, this petition is taken up for hearing today.

(3.) By way of this petition, under Articles 14, 21 and 226 of the Constitution of India, the petitioners have prayed for the following reliefs: