PATEL SHITALKUMAR CHHOTABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Writ Petition in the nature of Public Interest Litigation, the petitioners have prayed for the following reliefs:

(2.) We have heard learned advocates appearing for the respective parties. We are of the opinion that under the High Court of Gujarat (Practice and Procedure for Public Interest Litigation) Rules, 2010, Rule 6(v) clearly provides that in service matters, public interest litigation would not be entertained. This being a service matter, we are of the opinion that the public interest litigation is not maintainable under the Rules of the Court.

(3.) Therefore, this Writ Petition in the nature of Public Interest Litigation stands dismissed with liberty to the petitioner to seek his remedy by filing a fresh writ petition before the learned Single Judge. Notice is discharged. There shall be no order as to costs.