AMRISH RAMESHCHANDRA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court praying that:

(2.) Learned advocate Mr.Trivedi, appearing for the petitioner, invited the attention of the Court to communication dated 24.01.2013, a copy of which is produced at Annexure-A, which reads as under:

(3.) Learned advocate for the petitioner then invited the attention of the Court to notification issued by the Legal Department, Sachivalaya, Gandhinagar dated 5.11.2009, a copy of which is produced at Annexure-B. It reads as under: