BHARATSINH PRAVINSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Vishrut R. Jani, learned Assistant Government Pleader waives service of notice of Rule for the respondents. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) BY preferring this petition under Article226 of the Constitution of India, the petitioner has made the following prayers :

(3.) AT the outset, it is submitted by Mr.Mukesh H. Rathod, learned advocate for the petitioner that the petition is identical to a group of petitions, namely, Special Civil Applications Nos.5756/2014 to 5771/2014 that were disposed of by an order dated 18.02.2015 of this Court, wherein certain directions were issued to the respondents to examine whether the petitioners therein could be conferred similar benefits as prayed for by the petitioner. It is submitted that as the present petition is similar in nature, the same directions may be issued.