ARCHANA BALKRISHNA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the cause title of the petition so as to implead the State of Gujarat through the concerned Secretary, is granted. The necessary amendment in the cause title be carried out forthwith.

(2.) RULE . Mr.D.M.Devnani, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1 and Mrs.Kiran P.Joshi, learned advocate for Mr.Premal R.Joshi, learned advocate, waives service of notice of Rule for respondent No.2. Considering the issue involved in the petition and the urgency expressed on behalf of the petitioner, the petition is being heard and decided finally, with the consent of the learned counsel for the respective parties.

(3.) BY preferring this petition under Article 226 of the Constitution of India, the petitioner has made the following prayers: