LALSINH JALUSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J.S. Sadhwani, learned advocate for the petitioner and Ms. Megha Chitaliya, learned Assistant Government Pleader for the State Government authorities.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:­ "A. Your Lordships may be pleased to admit and allow this Special Civil Application.

(3.) The learned advocate for the petitioner has taken this Court through the factual matrix arising out of this petition as well as the impugned order. The learned advocate for the petitioner relying upon the judgment of this Court (Coram : N.V. Anjaria, J.) passed in Special Civil Application No.11686 of 2015 and allied matters dated 31.7.2015 submitted that in fact the petitioner is similarly situated. However, the petitioner was left out because of some reason. The learned advocate for the petitioner pointed out that considering the peculiar facts and circumstances of this case, this Court was pleased to direct the regional authority to decide the Revision Application as expeditiously as possible, preferably within a period of six weeks from the date of receipt of this order and therefore, similar treatment deserves to be given to the petitioner also.