KEVAL MARKANDRAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Mehul Sharma for learned advocate Mr. Vyom H. Shah appearing for the petitioner and learned Assistant Government Pleader Mr. Aditya Davda appearing for the respondent - State.

(2.) With the consent of learned advocates appearing for the respective parties, the matter was taken up for final hearing. Hence, RULE. Learned Assistant Government Pleader Mr. Aditya Davda waives the service of rule for and on behalf of the respondent - State.

(3.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 14/6/2022 passed by the respondents on the ground that the same is arbitrary, illegal and against the principles of natural justice and violative of Article 14, 16 and 21 of the Constitution of India.