KALSARIYA BACHUBHAI PATABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has made following prayers in the respective petitions.

(2.) Learned advocate Mr. B.M. Mangukiya for the petitioners is present.

(3.) Learned A.G.P. Ms. Pooja Asar for the respondent - State has placed on record the order dtd. 21/2/2012 passed by the Director General of Police, Gandhinagar and submitted that as such, the prayers made by the petitioner in all these petitions, as mentioned above, would not survive in view of the said order dtd. 21/2/2012 whereby, the petitioner is promoted and his name is shown at Sr. No.20 of the said order.