HEMANTKUMAR J. BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS in both the appeals common questions arise for consideration, they are being considered simultaneously.

(2.) BOTH the appeals are directed against the orders passed by the learned Single Judge in the respective Special Civil Applications, whereby the learned Single Judge has dismissed the petitions.

(3.) SO far as the petitioner of SCA No. 9638 of 2004 is concerned, his name was not recommended for grant of relaxation by the District Panchayat and before any decision was taken by the State Government as to whether the relaxation should be granted or not, the said petitioner approached this Court by preferring SCA No. 9638 of 2004.