B H PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS both these petitions arise out of the common impugned order dated 25.05.2001 passed by the Under Secretary, Health and Family Welfare Department, Government of Gujarat, both these petitions are decided and disposed of by this common judgment.

(2.) BY way of present petitions, the petitioners have prayed to:

(3.) HEARD Shri Vaibhav Vyas, learned advocate for the petitioners and Shri Harsheel Shukla, learned AGP for the respondents at length as well as perused the record of the petitions.