YAGNIK PRAFULKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioners under Articles 14, 16 and 226 of the Constitution of India for the following reliefs:-

(2.) Brief facts of the present petition, in nutshell are as under:-

(3.) Heard Mr.U. T. Mishra, learned counsel with Mr.Chandresh Jani, learned counsel appearing for the petitioners, Mr.Meet Thakkar, learned Assistant Government Pleader appearing for respondents No.1 and 2 and Mr.Deep Vyas, learned counsel appearing for respondent No.3. .