LAXMICHAND ASHARIA CHHEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Desai, learned AGP waives service of rule for the State Government and Mr. Soni for respondent No.3.

(2.) In all the petitions, the challenge made by the petitioners is against the order dated 30.05.2003 passed by the State Government in revisional jurisdiction, copy whereof is produced at Annexure-C.

(3.) Heard Mr. Mankad for the petitioners, Mr. Desai, learned AGP for the State Authorities and Mr. Soni for respondent No.3.