RAKESH R GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present petition under Article 226, 14, 16 and 21 of Constitution of India the petitioner has prayed, inter alia, that: -

(2.) SO far as the relief prayed for in paragraph No.17(C) i.e. prayer that Rule 5(2)(a) of Gujarat State Service Rules, 1971 be declared as ultra virus is concerned, it is necessary to take into account the order dated 4.2.2014 passed by Division Bench wherein it is recorded that: -

(3.) DURING pendency of main petition being SCA No. 13061 of 2014, the petitioner preferred a Civil Application being Civil Application No. 13061 of 2014 and prayed, inter alia, that: -