PATEL ARVINDBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, in each petition. Mr.D.M.Devnani, learned Assistant Government Pleader waives service of notice of Rule for the respondents, in each petition. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petitions are being heard and decided finally.

(2.) As the issue involved in the petitions is identical, they are being heard and decided by a common judgment.

(3.) By preferring these petitions under Article­226 of the Constitution of India, the petitioners, inter alia, pray for the issuance of a writ of Mandamus, directing the respondents herein to grant them the benefit of the Government Resolution dated 17.10.1988.