TAILOR KEYUR ATULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are more or less the same and the challenge to the Notification dated 12th February 2013 issued by the State Government is also selfsame, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.17683 of 2014 is treated as the lead matter.

(3.) By this application under Article 226 of the Constitution of India, the writ applicants, visually impaired candidates with 100% visual impairment, have prayed for the following reliefs: